Section 8(1)(a) in The U.P. Agricultural Credit Act, 1973

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State of Uttar Pradesh - Subsection

Section 8(1)(a) in The U.P. Agricultural Credit Act, 1973

(a)any charge to mortgage created on any land or interest therein in favour of Government shall have priority over any other charge or mortgage that may have been created on such land or interest by an agriculturist in favour of a bank or co-operative society prior to the date the charge or mortgage was created in favour of the Government;

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State of Uttar Pradesh - Subsection

Section 8(1)(a) in The U.P. Agricultural Credit Act, 1973