Section 31 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
31. Possession of Property.
- If the property sold is in occupation of the loanee or of some person on his behalf or of some person claiming under a title created by the loanee subsequent to the offering security in favour of the State Development Bank or a District Development Bank and the certificate in respect thereof has been granted under Section 30. the Collector shall, on the application of the purchaser, put him or any person authorised in this behalf, in possession of the property.
