Section 4(2) in The U.P. Agricultural Credit Act, 1973
(2)Notwithstanding anything to the contrary in [ * * * ] [ The words and figure "Section 39 of", omitted by U.P. Act 19 of 1975, vide Section 4 (b) (w.e.f. 31-3-1975)] the Uttar Pradesh Co-operative Societies Act, 1965 (U.P. Act No. XI of 1966), or any other law for the time being in force, no charge in respect of any debt or other outstanding demand due to a co-operative society from an agriculturist shall have priority over a charge on the crop raised by him, standing or otherwise, or any other movable property in respect of any financial assistance given to him by a bank provided the financial assistance made by the bank is prior in point of time to the debt or demand of the co-operative society.
