Section 49(1)(f) in The Gujarat Co-Operative Societies Act, 1961

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State of Gujarat - Subsection

Section 49(1)(f) in The Gujarat Co-Operative Societies Act, 1961

(f)subject to the prior claims of the Government in respect of land revenue or any money recoverable as land revenue, and to the charge, if any created under an award made under the Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXV of 1947) or any corresponding law for the time being in force in any part of the State, and to any mortgages created in favour of a [land development bank] [Substituted for the words 'land mortgage bank' by Gujarat 24 of 1964] by its members there shall be a first charge in favour of the society on the land or interest specified in the declaration made under clause (a) or (b), for and to the extent of the dues owing by him on account of the loan; and

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State of Gujarat - Subsection

Section 49(1)(f) in The Gujarat Co-Operative Societies Act, 1961