Section 163 in Tamil Nadu Co-operative Societies Rules, 1988
163. Application for recovery of moneys under section 120.
- Where a Primary Agriculture and Rural Development Bank or the State Agriculture and Rural Development Bank, seeks to recover the moneys due, as if there were arrears of agriculture and rural revenue, under section 120, such bank may apply to the Registrar in Form No. 48 which shall be accompanied by an extract of the loan ledger and a copy of the Board's resolution requesting action under the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864).
