Section 22 in The Punjab Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1978
22. Modified application of section 8 of Central Act 32 of 1956.
- Section 8 of the Hindu Minority and Guardianship Act, 1956, shall apply to mortgages in favour of a bank subject to the modification that reference to the Court therein shall be construed as reference to the Collector or his nominee and the appeal against the order of the Collector or his nominee shall lie to the Commissioner.
