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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1)(c) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977

(c)Any charge or mortgage created on any land or interest therein in favour of a bank in respect of financial assistance given to an agriculturist by that bank shall have priority over any other charge or mortgage that may have been created over such land or interest in favour of any person other than the Government, a co-operative society or any other bank, prior to the date on which the charge or mortgage was created in favour of the bank.