Section 48(f) in The Maharashtra Co-Operative Societies Act, 1960
(f)[Subject to all claims of the Government in respect of land revenue or any money recoverable as land revenue, and all claims of the [Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the portion beginning with 'subject to' and ending with 'in respect of its dues, 'by Maharashtra 12 of 1966, Section 2(a).] in respect of its dues, in either case whether prior in time or subsequent,] and to the charge (if any) created under an award made under the Bombay Agricultural Debtors Relief Act, 1947 or any corresponding law for the time being in force in any part of the State, there shall be a first charge in favour of the society on the land or interest specified in the declaration made under clause (a) or (b), for and to the extent of the dues owing [by the member] [These words were substituted for the words 'by him', by Maharashtra 12 of 1966, Section 2(b).] on account of the loan.
