Section 96(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)[Where a mortgage is created in favour of] [Substituted by A.P. Act No. 1 of 1987.] [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 1987.] to pay prior debts of mortgagor:[Financing Bank/Primary Agricultural Co¬operative Society] [Substituted by Andhra Pradesh Act No. 1 1987.] for payment of prior of the debts of the mortgagor; the bank may, notwithstanding anything in the Transfer of Property Act, 1882, by notice in writing, require any person to whom any such debt is due, to receive payment of such debt or part thereof from the bank at its registered office within such period as may be specified in the notice.
