Section 106(1) in The Orissa Co-operative Societies Act, 1962
(1)Notwithstanding anything contained in the Central Provinces Tenancy Act, 11 of 1898, or the Central Provinces Tenancy Act, 1 of 1920, or the Angul Laws, Regulation, 1936, or the Khandamals Laws Regulation, 1936, or any other law for the time being in Orissa Regulation 5 of 1936, in force, defining the rights of tenants on the land and the relation between Government and tenant or the landlord and tenant, it shall be lawful in an area in the State of Orissa, where any of the above enactments is in force, for -(a)a member of a Society or a person other than a member to whom loan has been made in accordance with provisions of Section 59, whether such member is an occupancy tenant or otherwise, to mortgage to the Society his rights in his holdings as a security for the loan advanced to him or to sell such right for the purpose of repaying such loan or advance; or(b)the [Registrar] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 11 (O.A. No. 11 of 2004).] or a person authorised by him in this behalf to recover the sum due under an award, decision or order under this Act from any person in accordance with the provisions of Clause (c) of Sub-Section (1) of Section 103; or(c)the Collector to recover the sum under an award, decision or order under this Act from any person in the same way as if it were an arrear of land revenue; or(d)the Co-operative Agricultural Rural and Development Bank to bring to sale under Section 91 the property mortgaged to it.
