Section 7(1) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(1)Notwithstanding anything to the contrary in any law for the being in force,-(a)no charge or mortgage created on any land or interest therein, after the commencement of this Act, in favour of 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 co-operative society; and(b)any charge or mortgage created on any land or interest therein in favour of a bank in respect of financial assistance given to an agriculturist by that bank shall have priority over any other charge or mortgage that may have been created over such land or interest in favour of any person other than the State Government, a co-operative society or any other bank prior to the date on which the charge or mortgage was created in favour of the bank.Explanation.- For the purpose of this sub-section "commencement of this Act" means the date on which the provisions of this section are brought into force under sub-section (3) of Section 1 in the area in which the land on which charge or mortgage in created, is situate.
