Section 31 in The Punjab Co-operative Societies Act, 1961
31. First charge of co-operative society on certain assets.
(1)Notwithstanding anything contained in any law for the time being in force, but subject to any prior claim of the Government in respect of land revenue or any money recoverable as land revenue, and debt or outstanding demand owing to a co-operative society by any member of or past member or deceased member shall be a first charge upon the crops and other agricultural produce, cattle, fodder for cattle, agricultural or industrial implements or machinery, raw materials for manufacture and any finished products manufactured from such raw materials, belonging to such member, past member or forming part of the estate of deceased member as the case may be.(2)No person shall transfer any property which is subject to a charge under sub-section (1) except with the previous permission in writing of the co-operative society which holds the charge.(3)Notwithstanding anything contained in any law for the time being in force, any transfer of property made in contravention of the provisions of sub-section (2) shall be void.(4)The charge created under sub-section (1) shall be available as against any claim of the Government arising from a loan granted under the Land Improvement Loans Act, 1873 (19 of 1873), or the Agriculturists Loans Act, 1884 (12 of 1884), after the grant of the loans by the society.
