Section 4(2) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(2)Notwithstanding anything to the contrary in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) or any other law for the time being in force, no charge in respect of financial assistance extended by a co-operative society to an agriculturist shall have priority over a charge on the crops raised by him, standing otherwise, or any other movable property in respect of any financial assistance given to him by a bank, provided that financial assistance made by the bank is prior in point of time to that of the assistance extended by the co-operative society.
