Section 19(3) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(3)Notwithstanding anything contained in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) or any other law for the time being in force, where a security furnished in favour of a District Development Bank is in respect of land in which an occupancy tenant has an interest, the mortgage or hypothecation may be against the security of such interest, and the rights of the State Development Bank or District Development Bank shall not be affected by the failure of the occupancy tenant to comply with the requirements of the said Code, and the sale of the land and his interest therein under the said Code shall be subject to the prior charge of the State Development Bank or the District Development Bank.
