Section 69 in Mizoram Cooperative Societies Act, 2006
69. Prior claim of co-operative.
(1)Not withstanding anything contained in any other law for the time being in force but subject to the prior claim of government in respect of land revenue or any money recoverable as land revenue and to the provisions of S 60 and 61 of the Code of Civil Procedure 1908:(a)Any debt or outstanding demand owing to a co-operative by any member including past or deceased member, shall have a first charge;(i)upon the crops or other produce raised whether with or without any loan taken from the by members including past or deceased member;(ii)upon any cattle, fodder for cattle, implements, machinery, raw materials, workshop or go-down, place of business supplied or purchased by such member from any loan availed from co-operative whether in money or kind;(iii)upon any movable property hypothecate, pledged or mortgaged by a member with the co-operative and remaining in the custody of members;(b)any outstanding demands or dues payable to a by any member in respect of rent, shares, loans or purchase money or any their rights or amounts payable to such co-operative shall be first charge upon his interest in the immovable property of the .(2)No property or interest in property which is subject to charge under the previous sub-section shall be transferred in any manner without the previous permission of the co-operative and such transfer shall be subject to such conditions, if any, as the co-operative may impose(3)Any transfer made in contravention of sub-section (2) shall be invalid.
