Section 34(1) in The Orissa Co-operative Societies Act, 1962
(1)Notwithstanding anything contained in any law for the time being in force, but subject to any claim of the Government in respect of land revenue or any money recoverable as land revenue, any debt or outstanding demand owing to a Society by any member or past or deceased member shall be a first charge upon the land or interest in any land, crops and other agricultural produce, cattle except those required for ploughing the field of the member, fodder of cattle, agricultural or industrial implements or machinery, raw materials for manufacture and any finished products manufactured from such raw materials belonging to such member, past member or forming part of the estate of such deceased member, as the case may be.
