Section 56 in The State Bank Of India (Subsidiary Banks) Act, 1959
56. Continuance of special provisions respecting recovery of loans and advances made by the Bank of Patiala [***] [Omitted in the marginal heading the words "and the State Bank of Saurashtra" by Act No. 48 of 2009].
The State Bank of Patiala [*] [Words "and the Saurashtra Bank" omitted by Act No. 48 of 2009] shall be entitled to recover in the same manner as an arrear of land revenue any moneys due in respect of loans or advances made before the appointed day by the Bank of Patiala [*] [Words "or the Saurashtra Bank, as the case may be," omitted by Act No. 48 of 2009], as the case may be, and the provisions of any law, relating to such recovery as were applicable to that bank before the appointed day shall continue to apply to the State Bank of Patiala or the Saurashtra Bank, as the case may be, in respect of such recovery after the appointed day.
