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State of Madhya Pradesh - Section

Section 5A in The Agriculturists Loans Act, 1884

5A. Loans to have priority.

- A loan granted under this Act together with interest due thereon and cost of recovery shall, except in respect of land revenue and a loan granted under the Land Improvement Loans Act, 1883 (19 of 1883), have priority over all encumbrances and charges created before the date of the order granting the loan on the borrower's interest in any land].