Section 7(1)(a) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979

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State of Gujarat - Subsection

Section 7(1)(a) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979

(a)any charge or mortgage created by an agriculturist on any land or interest therein, in favour of a bank, as security for financial assistance given to him by that bank, shall after the commencement of this Act, if prior in time have priority over any subsequent charge or mortgage in favour of Government or a co-operative society; and

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State of Gujarat - Subsection

Section 7(1)(a) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979