Section 44(4) in The Delhi Co-Operative Societies Act, 2003
(4)The charge created under sub-section (1) shall be available as against any claim of the Government arising from a loan granted under the Land Improvement Loans Act, 1883, (19 of 1883) or the Agriculturist's Loans Act, 1884, (12 of 1884) after the grant of the loan by the co-operative society. Charge on immovable property of members borrowing loans from certain co-operative societies.
