Section 85A(1) in The Orissa Co-operative Societies Act, 1962
(1)Mortgages executed in favour of [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] either before or after the commencement of this Act, by the manager of a Hindu Joint family shall, notwithstanding any law to the contrary, be binding on all the members thereof, if the loan secured by the mortgagor was granted for any purpose of agricultural development of the land in accordance with the Bye-Laws of the Bank.
