Section 94 in Andhra Pradesh Co-Operative Societies Act, 1964
94. [Mortgages created in favour of] [Substituted by Andhra Pradesh Act No. 2 of 1999.] [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] to stand vested in [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.].
- The [mortgages created in favour of] [Substituted by A.P. act No. 2 of 1999.], and all other assets transferred to, [Financing Bank/ Primary Agricultural Co-operative Society] [Substituted by A.P. Act No. 1 of 1987.] by the members thereof shall, with effect from [the date of such creation] [Substituted by Andhra Pradesh Act No. 2 of 1999.] or transfer, be deemed to have been transferred by such [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] to the [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] and shall vest in the Trustee.
