Section 95(a) in Andhra Pradesh Co-Operative Societies Act, 1964
(a)all money 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 the [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 1987.] and such payment shall be as valid as if the mortgage has not been so transferred ; and
