Section 83E(2) in The Orissa Co-operative Societies Act, 1962
(2)Notwithstanding anything contained in any other law, custom or usage to the contrary, any loan given by a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994 Section 5.] shall remain a first charge on the property so mortgaged till it is fully satisfied and discharged, notwithstanding a partition, settlement sale, gift, transfer, encumbrance, charge or any other liability made or created, whether by or through Court, or under any Act, mutual agreement, arbitration or by another means, and any person who acquires the said property in any manner whatsoever, shall be liable to discharge the loan.
