Section 107 in The West Bengal Co-Operative Societies Act, 1983
107. Mortgage not to be questioned on insolvency of mortgagor. -
Notwithstanding anything contained in any law relating to insolvency for the time being in force, a mortgage executed in favour of a co-operative land development bank shall not be called in question on the ground that it was not executed in good faith for valuable consideration or on the ground that it was executed in order to give the co-operative land development bank preference over the creditors of the mortgagor.
