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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2) in The West Bengal Agricultural Credit Operations Act, 1973.

(2)Where in respect of the same land different mortgages or charges have been executed by an agriculturist in favour of,-
(i)the State Government,
(ii)a Co-operative society, and
(iii)one or more credit agencies, such mortgages or charges shall rank for priority in accordance with the respective dates of their execution.