Section 120(2)(a) in The West Bengal Co-Operative Societies Act, 1983

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State of West Bengal - Subsection

Section 120(2)(a) in The West Bengal Co-Operative Societies Act, 1983

(a)all moneys due under the mortgage shall, in the absence of any specific direction to the contrary issued by the Registrar or a Trustee in accordance with the rules and communicated to the mortgagor or any person liable under a hypothecation or a Gehan or any other charge, be payable to the co-operative land development bank, the primary co-operative housing society or the primary co-operative credit society, as the case may be, and such payment shall be valid as if the mortgage had not been so transferred and assigned; and

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State of West Bengal - Subsection

Section 120(2)(a) in The West Bengal Co-Operative Societies Act, 1983