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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(2)(d) in Assam Co-Operative Societies Act, 2007

(d)subject to any claim of the State Government in respect of land revenue or any sum recoverable as land revenue or as public demand, there shall be a first charge in favour of the society on the land or interest in land specified in the declaration made under clause (a) for and to the extent of the dues recoverable from the member making the declaration on account of the loan or loans together with any interest thereon made to him by the society: