Section 13 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
13. Recovery of dues of a bank through a prescribed authority.
(1) Notwithstanding anything contained in any law for the time being in force, an official of the State Government notified by the State Government as the prescribed authority for the purpose of this section may, on the application of a bank, make an order on or any agriculturist or his heir or legal representative, directing the payment of any sum due to the bank on account of financial assistance availed of by the agriculturist, by the sale of any land or interest therein or any other immovable property, upon which the payment of such money is charged or mortgaged:Provided that no order shall be made by the prescribed authority under this sub-section for the sale of any interest therein or any other immovable property upon which the payment of money is charged or mortgaged as the case may be, unless the agriculturist or the heir or legal representative of the agriculturist, as the case may be, has been given an opportunity of being heard and has been served with a notice by the prescribed authority calling upon him to pay the amount due and default has been made in payment thereof for three months after the determination of liabilities by such authority.(2)Every order passed the prescribed authority in terms so sub-section (1) shall be deemed to be a decree of a Civil Court and shall be executed by him in the same manner as a decree of such court.Explanation. For the purpose of exercising powers conferred by this sub-section the prescribed authority shall be deemed to be a Civil Court.(3)Nothing in this section shall debar a bank from seeking to enforce its rights in any other manner under any other law for the time being in force.
