Section 52(4) in Himachal Pradesh Co-Operative Societies Act, 1968
(4)The charge created under sub-section (1) shall be available as against any claim of the Government arising from a loan granted under the Land Improvement Loans Act, 1883 (19 of 1883), or the Agriculturists' Loans Act 1884 (12 of 1884), after the grant of loan by the society.
