Section 39(e) in Rajasthan Co-operative Societies Act, 1965
(e)subject to the prior claims of the Government in respect of land revenue or any money recoverable as land revenue or to the claims of Land Development Bank in respect of its dues, there shall be a first charge in favour of the society on the immovable Property specified in the declaration made under clause (a) or clause (b) for and to the extent of the dues owing by him on account of the loans and advances; and
