Section 46(3) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(3)A charge on any immovable property created by a member in favour of a society for amounts borrowed or likely to be borrowed by him, from time to time, shall, subject to the provisions of Clauses (c) and (d) of Section 49, continue in force till the person creating the charge ceases to be a member of the society.
