Section 5(1) in The West Bengal Agricultural Credit Operations Act, 1973.
(1)Notwithstanding anything contained in any other law for the time being in force, where different mortgages or charges have been executed by an agriculturist in respect of the same land both in favour of a credit agency and in favour of any person then the mortgage or charge executed in favour of a credit agency shall have priority over the mortgage or charge in favour of such person irrespective of the fact whether the mortgage or charge in favour of the credit agency was executed before or after the date of the mortgage or charge in favour of such person.Explanation. - In this sub-section the word "person" shall not include the State Government or any Co-operative society.
