Section 10 in The U.P. Sahkari Gram Vikas Banks Act, 1964
10. Priority of mortgage over certain claims.
- A mortgage executed [or charge created] [Inserted by U.P. Act 3 of 1979.] in favour of the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] or a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] after the commencement of this Act, shall have priority over any claim of the Government arising from a loan granted after the execution of such mortgage, [or creation of such charge] [Inserted by U.P. Act No. 3, 1979.] under the Land Improvement Loans Act, 1883.
