Section 83A(3) in The Orissa Co-operative Societies Act, 1962
(3)If at any time a declaration made under Sub-Section (1) is found to be false or defective, the [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5.] shall subject to the provisions of Section 85, have a first charge on all other movable and immovable properties of the applicant, and all such properties shall be deemed to have been included in the mortgage deed and the Development Bank may proceed against all such properties of mortgagor under Section 91.Explanation - A charge created under Section 34 shall not constitute an encumbrance for the purposes of this section and Section 83-A.
