Section 53(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)Every payment due from any person in respect of betterment charges and every chargers referred to in sub-section (1) shall, notwithstanding anything contained in any other enactment for the time being in force and notwithstanding the execution of any mortgage or charge created either before or after the 21st day of November, 1972 be the first charge upon the interest of such person in such land, subject to the prior payment of land revenue, if any, due to the Government on such land.
