Section 13(4) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.
(4)(a)The right of sale under sub-section (2) shall be subject to the condition that the credit agency shall give notice to the agriculturist referred to in sub-section (1) of section 12 that if he actually pays within the time specified in the notice which shall not be less than sixty days,-(i)the amount specified in the proclamation of sale for the recovery of which the sale was ordered less any amount which may since the date of such proclamation of sale have been received by the credit agency towards such amount; and(ii)such other sums including interest as may be prescribed.(b)The credit agency shall specify in the notice the amount to be paid.(c)If the agriculturist actually pays the amount in terms of the notice the credit agency shall reconvey the property to him at his cost.
