Section 93 in Andhra Pradesh Co-Operative Societies Act, 1964
93. Right of [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] or of the [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] to purchase mortgaged property.
(1)Notwithstanding anything in any other law for the time being in force, it shall be lawful for [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] or the [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] to purchase any mortgaged property sold under this Chapter, and the property so purchased shall be disposed of by such bank by sale within such period as may be fixed by the Trustee.(2)Nothing in the [Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] fixing a maximum limit of agricultural holding shall apply to the acquisition of land by [Financing Bank/ Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] or the [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] under sub-section (1).
