Section 11 in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.
11. Removal of bar to attachment and sale by process of court.-
Nothing in any law shall prevent in any manner a credit agency from causing any land or any interest therein mortgaged or charged to it by an agriculturist to secure any financial assistance, to be attached and sold through a civil court and applying the proceeds of such sale towards all moneys due to it from that agriculturist including the costs and expenses as may be awarded by the court.
