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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1)(b) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.

(b)any charge or mortgage created on any land or interest therein in favour of a credit agency as security for financial assistance given to an agriculturist by that credit agency shall have priority over any other charge or mortgage that may have been created over such land or interest in favour of any person other than the State Government, a co-operative society or any other financial institution prior to the date on which the charge or mortgage was created in favour of the credit agency.