Section 33(1) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(1)Notwithstanding anything contained in sub-section (4) of Section 7, the State Development Bank on its own motion or on the application of any of its branches, or a District Development Bank may appoint in writing a receiver of the produce and income from the property offered as security or any part thereof and such receiver shall be entitled either to take possession of this property or collect its produce and income, as the case may be, and to retain out of any money realised by him, his expenses of management including his remuneration, if any as may be fixed by the State Development Bank or a District Development Bank and to apply the balance in accordance with the provisions of sub-section (8) of Section 69-A of the Transfer of Property Act, 1882 (IV of 1882).
