Section 7(1)(a) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.

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State of Karnataka - Subsection

Section 7(1)(a) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.

(a)no charge or mortgage created on any land or interest therein after the commencement of this Act in favour of the State Government or a co-operative society shall have priority over a charge or mortgage created on such land or interest by an agriculturist in favour of a credit agency as security for financial assistance given to him by such agency after the commencement of this Act and prior to the creation of the charge or mortgage in favour of the State Government or the co-operative society; and

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State of Karnataka - Subsection

Section 7(1)(a) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.