Section 7 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
7. Priority of charges and mortgages in favour of bank and cooperative society.
(1)Notwithstanding anything to the contrary in any law for the being in force,-(a)no charge or mortgage created on any land or interest therein, after the commencement of this Act, in favour of co-operative society shall have priority over a charge or mortgage on such land or interest created by an agriculturist in favour of a bank as security for financial assistance given to the agriculturist by the bank after the commencement of this Act, and prior to the charge or mortgage in favour of co-operative society; and(b)any charge or mortgage created on any land or interest therein in favour of a bank in respect of financial assistance given to an agriculturist by that bank shall have priority over any other charge or mortgage that may have been created over such land or interest in favour of any person other than the State Government, a co-operative society or any other bank prior to the date on which the charge or mortgage was created in favour of the bank.Explanation.- For the purpose of this sub-section "commencement of this Act" means the date on which the provisions of this section are brought into force under sub-section (3) of Section 1 in the area in which the land on which charge or mortgage in created, is situate.(2)Where different charges or mortgages over the same land or interest therein have been created by an Agriculturist in favour of the State Government, co-operative society, or a bank or more than one banks, any such charge or mortgage created as society for financial assistance given by the State Government, co-operative society or the bank or banks by way of term loan for development purposes shall have priority over the other charges or mortgages created in favour of the co-operative society or any of the banks, provided prior notice of any such financial assistance by way of term loan for development purpose had been given to such co-operative society or bank, as the case may be, and such co-operative society or bank has concurred in such financial assistance, and where more than one such charge or mortgage is as security for financial assistance given by way of term loan, the charges or mortgages by way of security for term loan for development purpose shall rank for priority in accordance with the dates of their creation.Explanation.-For the purposes of this sub-section, "term loan for development purpose" shall mean financial assistance which would generally lead to improvement of agriculture and/or building up of assets in agriculture but shall not include financial assistance for meeting working capital expenses seasonal agricultural operations or marketing of crops.(3)Nothing in this section shall-(a)apply to borrowings only from one or more co-operative societies including land development banks;(b)affect the priority of the charge resulting from Government loan irrespective of the time of its creation.
