Section 18(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(2)Notwithstanding anything contained in any law for the time being in force, where an affidavit under sub-section (1) in respect of any movable or immovable property is false or defective, the District Development Bank shall, subject to the provisions of Section 20, have a first charge on all other movable and immovable properties of the applicant, and all such properties shall be deemed to have been included in the security furnished by the applicant for the loan granted to him by the District Development Bank.
