Section 58(4) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(4)The Share-holders, debenture-holders and depositors of the Madhya Pradesh State Co-operative Land Development Bank and the Primary Land Development Banks shall be deemed to be the shat e-holders, debenture-holders and depositors respectively of the State Development Bank and District Development Banks, as the case may be, from the date of commencement of this Act and they shall enjoy all the rights and privileges of the share-holders, debenture-holders and depositors of the State Development Banks and its District Development Banks.
