Section 10(3) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
(3)Notwithstanding the lease of the land which is subject to the charge or mortgage in favour of the bank, or lease of any interest therein or creation of any tenancy rights on such land the land shall continue to be subject to such charge or the mortgage:Provided that where the lessee of land or interest therein becomes occupant of such land, such occupant shall hold the land subject to the charge or mortgage created by the lessor in favour of the bank except in the case where the amount of loan given by the bank to the lessor is misused by the lessor.
