Section 20 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
20. Transfer and Vesting of Security with State Development Bank.
- Notwithstanding anything contained in the Transfer of Properly Act, 1882 (IV of 1882), a security furnished or deemed to have been furnished in favour of, and all other resets transferred or deemed to have been transferred to a District Development Bank shall, with effect from the date of such furnishing or transfer or with effect from the date of such execution or transfer, as the case may be, he taken to have been transferred by such District Development Banks to the State Development Bank.
