Section 140 in The Gujarat Co-Operative Societies Act, 1961
140. Collector to make recoveries during certain period.
(1)During such period as the State Government may be general or special order notify in the Official Gazette, it shall be competent for the Collector, on application being made to him in that behalf by a [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964], to recover all sums due to the [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] (including the cost of such recovery).(2)Any amount due to a [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] shall be recoverable by the Collector, or any officer specially authorised by the Collector, in this behalf, 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)out of the land for the benefit of which the loans has been granted as if they were arrears of land revenue due in respect of that land;(c)from a surety (if any) as if they were arrears of land revenue due by him;(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 the revenue is due.
