Section 58(5) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(5)All contracts, bonds, deeds, agreements and other instruments of whatever nature subsisting or having effect on the date of commencement of this Act and to which the Madhya Pradesh State Co-operative Land Development Banks or any Primary Land Development Bank is a party shall from such date he of full force and effect against or in favour of the State Development Banks or the corresponding District Development Bank, as the case may be, and may be enforced as fully anti effectually by the State Development Bank and the District Development Bank.
