Section 191B in West Bengal Co-operative Societies Rules, 2011
191B. Notice requiring payment from persons interested.
(1) A bank or the society referred to section 122 of the Act in exercise of the power conferred under the said section shall in the form of a written demand for the payment of the amount due to the bank or the society, as the case may be, issue a no ice upon(a)the mortgagor;(b)any person who hies any interest in or charge upon the property mortgaged or upon the right to redeem the said property and who has previously notified the bank or the society in writing of such interest or charge;(c)any surety for the payment of the mortgaged debt or any part thereof; and(d)any creditor of the mortgagor who has, in a suit for the administration of his estate, obtained a decree for sale of the mortgaged property.(2)The notice shall be in Form XXXVI and shall be sent by registered post with acknowledgement due or be delivered by hand taking proper receipt therefor. If notice cannot be served in any of two modes, the same may be served by affixing at the entrance door of the place of residence of all concerned or the last known place of residence.
