Section 130(2)(a) in West Bengal Co-operative Societies Act, 2006

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State of West Bengal - Subsection

Section 130(2)(a) in West Bengal Co-operative Societies Act, 2006

(a)all money due under the mortgage shall, in the absence of any specific direction to the contrary issued by the Registrar or a trustee in accordance with the provisions of this Act and communicated to the mortgagor or any person liable under a hypothecation, or a Gehan or any other charge, be payable to the Co-operative agriculture and rural development bank, the primary housing co-operative society or the primary credit Co-operative society including primary agricultural credit co-operative society, as the case may be, and such payment shall be valid as if the mortgage, hypothecation, Gehan or any other charge had not been so transferred or assigned; and

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State of West Bengal - Subsection

Section 130(2)(a) in West Bengal Co-operative Societies Act, 2006