Section 25 in The Punjab Co-operative Land Mortgage Banks Act, 1957
25. Mortgages executed in favour and other assets of Primary Land Mortgage Bank to stand transferred to State Bank.
- The mortgages executed in favour of, and all other assets transferred to Primary Land Mortgage Bank by the members thereof shall, with effect from the date of such execution of transfer, be deemed to have been transferred by such Primary Land Mortgage Bank to the State Bank.
