Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 29 in The Punjab Co-operative Land Mortgage Banks Act, 1957

29. Priority of mortgage over claims arising under the Land Improvement Loans Act, 1883.

- A mortgage executed in favour of a Mortgage Bank after the commencement of the Act shall have priority over any claim of the Government arising from a loan under the Land Improvement Loans Act, 1883, granted after the execution of the mortgage.