Section 7 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
7. Removal of disabilities in creation of charges and mortgages.
—Notwithstanding anything to the contrary contained in the [Rajasthan Co-operative Societies, Act, 1965] [Rajasthan Co-Operative Societies, Act 1965 Repealed by Rajasthan co-operative Societies Act, 2001 (Now see the new Act 2001).] or any other law for the time being in force and notwithstanding that any land or interest therein stands already charged or mortgaged to a Cooperative Society, it shall be lawful for an agriculturist to create a charge or mortgage on such land or interest therein in favour of a bank as security for any financial assistance given to the agriculturist by that bank.
