Section 26(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(2)No such power shall he exercised by a District Development Bank unless and until the State Development Bank has previously authorised such sale in exercise of the power conferred on it under sub-section (1) :Provided that the State Development Bank shall be deemed to have authorised the exercise of such power if no reply is received from it within thirty days of making a reference by the District Development Bank or any person authorised by it for the purpose ;Provided further that approval shall not he necessary in case where the loan is advanced by the District Development Bank out of their own fund.
