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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1)(v) in Karnataka Co-Operative Societies Act, 1959

(v)subject to the prior claims of the Government in respect of land revenue or any money recoverable as land revenue and the prior claims of any person in whose favour alienation of the land or interest in such land has been effected and duly registered, before the date of the grant of the loan by the society, there shall be a first charge in favour of the society on the land or interest in the land specified in the declaration made under clause (i) or varied under clause (ii) for and to the extent of the dues owing by him on account of the loan.