Section 131 in The Gujarat Co-Operative Societies Act, 1961
131. Power of [Primary Land Development Bank] [These words were substituted for the words 'Primary Land Mortgage Bank' by Gujarat 24 of 1964] to receive money and give discharge.
- Notwithstanding anything contained in Section 124, all moneys due under the mortgage shall, unless otherwise directed by the [State Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964], of the Trustee and communicated to the mortgagor, be payable by the mortgagor to the [Primary Land Development Bank] [These words were substituted for the words 'Primary Land Mortgage Bank' by Gujarat 24 of 1964] and such payment shall be valid as if the mortgage had not been so transferred under that section and the [Primary Land Development Bank] [These words were substituted for the words 'Primary Land Mortgage Bank' by Gujarat 24 of 1964] shall in the absence of any specific direction to the contrary issued by the [State Land Development Bank] [Substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] or the Trustee and communicated to it be entitled to sue on the mortgage or take any other proceeding for the recovery of the moneys due under the mortgage.
