Section 125(1) in The Manipur Co-operative Societies Act, 1976
(1)Mortgages, in respect of loans by a land development bank, or the State Land Development Bank, by the manager of a Hindu joint family for the improvement of agricultural land or of the methods of cultivation, or for financing any other means to raise the productivity of the land, or for the purchase of land shall be binding on every member of such joint Hindu family, notwithstanding any law to the contrary.
