Section 19 in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
19. Section 8 of Act XXXII of 1956 to apply to mortgages to [Agriculture and Rural, Development Bank] [Substituted for the words 'Land Development Bank' vide Act No. 16 of 1987 w.e.f. 16-11-1987.], subject to modifications.
- Section 8 of the Hindu Minority and Guardianship, Act, 1956 (32 of 1956) shall apply to [gehan, mortgage or hypothecation] [Substituted for the words 'mortgage' vide Act No. 16 of 1987 w.e.f. 16-11-1987.] in favour of the [Agriculture and Rural Development Bank] [Substituted for the words 'Land Development Bank' vide Act No. 16 of 1987 w.e.f. 16-11-1987.] subject to modifications that reference to the court therein shall be construed as reference to the Collector of the district in which the property to be [involved] [Substituted for the words 'mortgaged' vide Act No. 16 of 1987 w.e.f. 16-11-1987.] is situated or his nominee and the appeal against the order of the Collector or his nominee shall lie to the Commissioner.
