Section 3(2) in The West Bengal Agricultural Credit Operations Act, 1973.
(2)Notwithstanding anything contained in the Bengal Co-operative Soceities Act, 1940, no mortgage or charge executed by an agriculturist in favour of a Co-operative society in respect of a loan advanced to him by such Co-operative society shall have priority over an earlier mortgage or charge of the kind referred to in sub-section (1).
