Section 85 in The Orissa Co-operative Societies Act, 1962
85. [ Priority of mortgage over certain claims. [Substituted by Orissa Act 5 of 1970 Section 11-See Orissa Gazette Extraordinary dated 5.3.1970.]
(1)Notwithstanding anything contained in any law for the time being in force but subject to any claim of the Government in respect of land revenue or any money recoverable as arrears of land revenue and to the provisions of Sub-Section (2), any debt or outstanding demand due to the [State Co-operative Agricultural and Rural Development Bank] or any [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] on account of a mortgage executed by any member or past or deceased member in favour of such bank shall be a first charge upon the land so mortgaged.(2)Any such mortgage as aforesaid shall also have priority over any claim of the Government arising from a loan under the Land Improvement Loans Act, 19 of 1883, or the Agriculturists Loans Act, 12 of 1884, granted after the execution of the Mortgage.
