Section 46 in Sikkim Co-Operative Societies Act, 1978
46. Noting of charge or mortgage created in the Record of Rights.
- Whenever a charge or a mortgage of land or interest therein is created in favour of a society or is discharged by a society, the society shall give intimation to such revenue official as may be designated in this behalf by the Government, of the particulars of the charge or mortgage in its favour or discharge thereof. The revenue official shall make a note of the particulars of charge or mortgage or discharge thereof in the Record of Rights:Provided that the absence of an entry in the record of rights on the basis of such declaration or a defective entry passed in the record in respect thereof shall not affect the validity of the charge or mortgage or discharge thereof.
