Section 122(1) in The Gujarat Co-Operative Societies Act, 1961
(1)A mortgage executed in favour of a Land Development Bank shall have priority over any claim of the Government arising from a loan granted after the execution of the mortgage under the Land Improvement Loans Act, 1883 (XIX of 1883), or the Agriculturists' Loans Act, 1884 (XII of 1884) or any other law for the time being in force.
