Section 32(4) in Karnataka Co-Operative Societies Act, 1959
(4)The charge created under sub-section (1) shall be available as against any claim of the Government arising from a loan granted under the [Karnataka Land Improvement Loans Act, 1963 or the Karnataka Agriculturists Loans Act, 1963] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.], after the grant of the loan by the society.
