Section 52(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(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 the land revenue or any money recoverable as land revenue, any debt or outstanding demand owing to a co-operative society by any member or parts member or deceased member shall be a first charge upon [movable property,] [Inserted by H. P. Ord. No. 4 of 1975, Sec. 7 (replaced by H. P. Act No. 7 of 1976).] the crops and 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 a part of the estate of the deceased member, as the case may be.
