Section 134(3) in The Gujarat Co-Operative Societies Act, 1961
(3)If the [Primary Land Development Bank] [Substituted for the words 'Primary Land Mortgage Bank' by Gujarat 24 of 1964] fails to take action against the mortgagor under Section 132, Section 133 or under this section, the [State Land Development Bank] [Substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] may direct it to take appropriate action and where no action is taken by the [Primary Land Development Bank] [Substituted for the words 'Primary Land Mortgage Bank' by Gujarat 24 of 1964], the [State Land Development Bank] [Substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964], may take such action and where the [State Land Development Bank] [Substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] fails to take action, the 'trustee may direct it to take such action and where no action is taken thereupon by the [State Land Development Bank] [Substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964], the Trustee may take such action.
