Section 129(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Where land mortgaged with possession to a [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964], is in actual possession of a tenant, he mortgagor or the mortgagee bank shall give notice to the tenant to pay rent to the bank during the currency of the lease and the mortgage, and on such notice being given, the tenant shall be deemed to have attorned to the bank.
