Section 17(1A) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(1A)[ An application under sub-section (1) shall be filed before the Debts Recovery Tribunal within the local limits of whose jurisdiction-(a)the cause of action, wholly or in part, arises;(b)where the secured asset is located; or(c)the branch or any other office of a bank or financial institution is maintaining an account in which debt claimed is outstanding for the time being.]
