Section 35(d) in The M.P. Co-Operative Societies Act, 1960
(d)any declaration made by a member in favour of a society for creating a charge on land under Section 41 and its assignment by the said society in favour of the financing bank or the federal society to which it is affiliated and further assignment by such society to which it is affiliated and further assignment by such financing bank or federal society in favour of the Madhya Pradesh State Co-operative Bank Ltd., or any other federal society.
