Section 33(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)A receiver appointed under sub-section (1) may, for sufficient cause and on application made by the [the person who created the gahen or executed the mortgage or hypothecation, as the case may be,] [Substituted for 'mortgagor' vide Act No. 16 of 1987 16-11-1987.] be removed by the Board.
