Section 87 in The Orissa Co-operative Societies Act, 1962
87. Mortgages executed in favour of [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994, Section 5.] to stand vested in [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994, Section 5.].
- The mortgages executed in favour of, and all other assets transferred to a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994, Section 5.] by the members thereof shall, with effect from the date of such execution or transfer, be deemed to have been transferred by such [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994, Section 5.] to the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994, Section 5.] and shall vest in the Trustee.
