Section 28 in The Punjab Co-operative Land Mortgage Banks Act, 1957
28. Mortgage not to be questioned on insolvency of mortgagor.
- Notwithstanding anything contained in the Provincial Insolvency Act, 1920, a mortgage executed in favour of a Mortgage Bank shall not be called in question on the ground that it was not executed in good faith for valuable consideration or on the ground that it was executed in order to give the Mortgage Bank a preference over the other creditors of the mortgagor.
