Section 5(3) in The West Bengal Agricultural Credit Operations Act, 1973.
(3)Notwithstanding anything contained in any other law for the time being in force, where different mortgages or chares have been executed by an agriculturist in respect of the same land for obtaining crop loan from one credit agency and a subsequent term loan from another credit agency then the mortgage or charge in relation to the subsequent term loan shall have priority over the mortgage or charge in relation to the crop loan provided the mortgage or charge in relation to such term loan was executed with the knowledge and consent of the credit agency providing the crop loan.
