Section 88(a) in The Orissa Co-operative Societies Act, 1962
(a)all moneys due under the mortgage shall, in the absence of any specific direction to the contrary issued by the Board or Trustee and communicated to the mortgagor, be payable to such [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] and such payment shall be as valid as if the mortgage had not been so transferred; and
