Section 6 in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
6. Notice of creation of charge and mortgage in favour of bank to be given to cooperative society.
- A charge or mortgage, on any land or interest therein may be credited by an agriculturist under section 3, notwithstanding anything to the contrary contained in the Co-operative Societies Act, and notwithstanding that such land or interest therein, stands already charged or mortgaged to co-operative society provided that prior notice thereof is given by such agriculturist to the co-operative society concerned.
