Section 38 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
38. Bank's right to improvements effected to the security.
- Notwithstanding anything contained in any law for the time being in force, the improvement, if any, made by the owner or lessee as the case may be of the property furnished as security subsequent to the date of the advancement of loan by the State Development Bank or a District Development Bank, shall be treated as accession to the property and shall be available to such Bank for realisation of the loan advanced.
