Section 122(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Notwithstanding anything contained in the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay XLVII of 1948), or any other corresponding law for the time being in force, where a mortgage in favour of a [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] is in respect of land in which a tenant has an interest, the mortgage may be against the security of such interest, and the rights of the mortgagee shall not be affected by the failure of the tenant to comply with the requirement of such law, and the sale of the land and tenant's interest therein under such law shall be subject to the prior charge of the [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964].
