Section 120(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)A mortgage executed in favour of [a Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'an Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25.8.2005), Section 8.], shall have priority over any claim of the Government arising from a loan granted after the execution of the. mortgage under the Land Improvement Loans Act 1883, or the Agriculturists' Loans Act, 1884, or under any other law for the time being in force.
