Section 45(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)Notwithstanding anything contained in any law for the time being in force, the [gehan created or mortgage or hypothecation] [Substituted for the words 'mortgage' or 'mortgages' vide vide Act No. 16 of 1987 w.e.f.16-11-87.] in respect of loans by the [Agriculture and Rural Development Banks] [Substituted for the words 'Land Development Bank' vide Act No. 16 of 1987 w.e.f.16-11-87.] either before or after commencement of this Act by the manager of joint Hindu family for the improvement of agricultural land or other purposes enumerated in this Act shall be binding on every member of such joint Hindu family.
