Section 5(2) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
(2)Notwithstanding any thing to the contrary in the [Rajasthan Co-operative societies Act, 1965] [Rajasthan Co-operative Societies Act, 1965 Reapealed by Rajasthan Co-operative Societies Act, 2001(Now see the New Act, 2011).] or any other law for the time being in force, no charge in respect of financial assistance extended by a Co-operative Society to an agriculturist shall have priority over a charge on the crops raised by him, standing or otherwise, or any other movable property in respect of any financial assistance given to him by a bank, provided the financial assistance made by the bank is prior in point of time to that of the financial assistance extended by the Co-operative Society.
