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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1)(a) in The Punjab Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1978

(a)no charge or mortgage created on any land or interest therein after the commencement of this Act, in favour of the State Government or a co-operative society shall have priority over a charge or mortgage on such land or interest created by an agriculturist in favour of a bank as security for financial assistance given to the agriculturist by the bank after the commencement of this Act and prior to the charge or mortgage in favour of the State Government or the co-operative society; and