Section 117 in West Bengal Co-operative Societies Act, 2006
117. Mortgage not to be questioned on insolvency of mortgagor.
- Notwithstanding anything contained in any law relating to insolvency for the time being in force, a mortgage executed in favour of Co-operative agriculture and rural development bank, financing bank or a primary agricultural credit Co-operative society shall not be called in question 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 said bank preference over the creditors of the mortgagor.
