Section 4(2) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
(2)Where a charge is created by an agriculturist under sub-section (1) on any movable property, crops or other produce to secure any financial assistance given to him by a bank, then, notwithstanding anything to the contrary in the Co-operative Societies Act, no subsequent charge in respect of financial assistance provided to such agriculturist by a co-operative society shall have priority over such charge on the crops or other produce raised by him, or, as the case may be, on any other moveable property, in respect of any financial assistance given to him by the bank.
