Section 87(3)(a) in Rajasthan Co-operative Societies Act, 1965
(a)where debentures are issued against mortgages held, the aggregate of-(i)the amounts due on the mortgages;(ii)the value of the properties and other assets transferred or deemed to have been transferred under section 94 by the Land Development Banks to the State Land Development Bank and subsisting at such time, and(iii)the amounts paid under the mortgages aforesaid and the unsecured amounts remaining in the hands of the State Land Development Bank or the Trustee at the time;