Section 5 in The Punjab Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1978
5. Removal of disability in creation of charges and mortgages.
- Notwithstanding anything to the contrary contained in the Punjab Co-operative Societies Act, 1961, or any other law for the time being in force and notwithstanding that any land or interest therein stands already charged or mortgaged to a co-operative society, it shall be lawful for an agriculturist to create a charge or mortgage on such land or interest therein in favour of a bank as security for any financial assistance given to the agriculturist by that bank.
