Section 34(8) in The Orissa Co-operative Societies Act, 1962
(8)Without prejudice to the provisions of Sub-Section (7), the charge created under Sub-Section (1) or Sub-Section (2) shall have priority over any claim of the Government in respect of a loan granted under the Land Improvement Loans Act, 19 of 1883 or the Agriculturists Loans Act 12 of 1884 or the Orissa State Aid to Industries Act 32 of 1978 after the grant of the loan by the Society anything contained in Sub-Section (1) notwithstanding.
