Section 83E(1) in The Orissa Co-operative Societies Act, 1962
(1)Notwithstanding anything contained in any other law, when a mortgage is executed Or a charge is created in favour of a [Co-operative Agricultural and Rural Development Bank] by one or more of the co-sharers of a Hindu Joint Family or by any co-owner or by any purchaser from them, who is or are in possession of the said property on the date of the mortgage or charge and such possession is certified by a Revenue Officer not below the rank of a Revenue Inspector in the form to be prescribed by the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994 Section 5.] the same shall remain a first charge on the said land, and the certificate of possession so granted shall be conclusive and binding and shall not be called in question in any Court or Tribunal.
