Section 96 in Rajasthan Co-operative Societies Act, 1965
96. Mortgages not to be questioned on insolvency of mortgagers.
- Notwithstanding anything contained in any law relating to insolvency and for the time being in force, a mortgage executed in favour of a Land Development Bank shall not be called in question in any insolvency proceedings on the ground that it was not executed in good faith for valuable consideration, or on the ground that it was executed in order to give the Bank a preference over other creditors of the mortgagor.
