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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1)(b) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979

(b)any charge or mortgage created by an agriculturist on any land or interest therein in favour of a bank, as security for financial assistance given to him by that bank shall have priority over any other charge or mortgage in or over such land or interest therein in favour of any person other than Government or co-operative society or any other bank notwithstanding that such other charge or mortgage is prior in time to the charge or mortgage created in favour of the bank as security; for financial assistance given to such agriculturist.