Section 36(2) in The Orissa Housing Board Act, 1968
(2)Every payment due from any person in respect of betterment charges and every charge referred to in Sub-section (1) shall, notwithstanding anything contained in any other enactment and notwithstanding the execution of any mortgage or charge, created either before or after the commencement of this Act, be a first charge on the interest of such person in such land.
