Section 5(2) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.
(2)Notwithstanding anything contained in the Karnataka Co-operative Societies Act, 1959 or any other law for the time being in force, no charge in respect of financial assistance given by a co-operative society to an agriculturist shall have priority over charge on the crop raised by him, standing or otherwise, or any other movable property in respect of any financial assistance given to him by a credit agency:Provided that the financial assistance given by the credit agency is prior in point of time to that of any loan advanced to him by the co-operative society.
