Securitization Act 2002

S.No.	Contents
1.	Securitisation and Reconstruction of Financial Assets
2.	What is security interest, property, hypothecation
3.	Who is a secured creditor when can security be enforced
4.	When can security be enforced
5.	What is a NPA (non performing asset )
6.	Out of order
7.	Overdue
8.	Procedure for notice
9.	Measures in case of non payment
10.	Rights of financial corporation in case of default
11.	Time limit for taking action after notice is served
12.	Jurisdiction of civil court barred
13.	Magistrate supervision to take over possession
14.	Change of directors / appointment of administrator
15.	Effect of takeover of management
16.	Appeal to debt recovery tribunal (DRT)
17.	Debt recovery appelate tribunal