Section 121 in The Maharashtra Co-Operative Societies Act, 1960
121. Mortgages [and other instruments] [These words were inserted by Maharashtra 5 of 1990, Section 8(b).] executed in favour of [a Co-operative Agriculture and Rural Multi-purpose Development Bank.] [These words were substituted for the words 'an Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] to stand vested in [State Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.].
- The mortgages [instruments of hypothecation, guarantee, pledge or charge] [These words were inserted by Maharashtra 5 of 1990, Section 8(a).] executed in favour of, and all other assets transferred to [a Co-operative Agriculture and Rural Multi-purpose Development Bank,] [These words were substituted for the words 'an Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] by the members thereof before or after the commencement of the Act, shall, with the date of such execution or transfer, be deemed to have been transferred by such [a Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'an Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] to the [State Co-operative Agriculture and Rural Multi-purpose Development Bank,] [These words were substituted for the words 'State Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] and shall vest in the [State Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'State Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.].
