Section 44(a) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(a)all moneys due under the security shall, in the absence of any specific direction to the contrary issued by the State Development Bank or the Trustee and communicated to the loanee shall be payable to the District Development Bank and such payment shall be valid as if the security furnished had not been so transferred; and
