Section 120(2) in The Manipur Co-operative Societies Act, 1976
(2)Notwithstanding anything contained in the law for the time being in force, where a mortgage in favour of a land development bank is in respect of land in which a tenant purchaser or tenant has an interest, the mortgage may be against the security of such interest, and the rights of the mortgagee shall not be affected by the failure of the tenant purchaser or tenant to comply with the requirements of such law, and the sale of the land and his interest therein under such law shall be subject to the prior charge of the land development bank.
