Section 92 in Andhra Pradesh Co-Operative Societies Act, 1964
92. Priority mortgage over certain claims.
- The ;[mortgage created in favour of] [Substituted by Andhra Pradesh Act No. 2 of 1999.] [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] shall have priority over any claim of the Government arising from a loan under the Land Improvement Loans Act, 1883 granted subsequent to the [creation of the mortgage.] [Substituted by Andhra Pradesh Act No. 2 of 1999.]
