Section 17(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)[ Notwithstanding anything contained in any law for the time being in force, a gehan created or mortgage or hypothecation executed in favour of the Agriculture and Rural Development Bank or a Primary Agriculture and Rural Development Bank shall take precedence over any attachment or equitable mortgage over the properties where, after publication of a notice in the prescribed form, the claim or interest under such attachment or equitable mortgage has not been notified to such bank within the time prescribed in the said notice.] [Section 17 remembered on 17(1) and new Sub-Section (2) added vide Act No. 16 of 1987 w.e.f. 16-11-1987.].
