Section 7(1) in Rajasthan Agricultural Loans Act, 1956
(1)Subject to such rules as may be made under section 11, all loans granted under this Act, all interest (if any) chargeable thereon and costs (if any) incurred in making or recovering the same shall, when they become due, be default of payment, by the recoverable, in collector in all or any of the following modes, namely(a)from the borrower, - as if they were arrears of land revenue due by him;(b)from his surety (if any) as if they were arrears of land revenue due by him;(c)out of the land for the benefit of which the loan has been granted as if they were arrears of land revenue due in respect of that land;(d)out of the property comprised in the collateral security (if any) according to the procedure for the realisation of land revenue by the sale of immovable property other than the land on which that revenue is due:Provided that no proceeding in respect of any land under clause (c) shall affect any interest in that land which existed before the date of the order granting the loan, other than the interest of the borrower, and of the mortgagees of, or persons having charges on, that interest and, where the loan is granted under clause (1) of section 5 with the consent of another person, the interest of that person, and of mortgagees of persons having charges on, that interest.
