Section 36(4) in Delhi Co-operative Societies Act, 1972
(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 Land Improvement Loans Act, 1883 (19 of 1883), or the AgriculturistsÂ’ Loans Act, 1884 (12 of 1884), after the grant of the loan by the society.
