Section 33(2) in Karnataka Co-Operative Societies Act, 1959
(2)Notwithstanding anything contained in [the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964)] [Substituted by Act 39 of 1975 w.e.f. 23.09.1975.],-(i)the record of rights maintained under the said Act shall also include the particulars of every charge on land or interest in land created under sub-section (1);(ii)the co-operative society in whose favour a charge is created under sub-section (1) shall communicate the particulars of the charge, and when the loan is discharged, the cessation of the charge, to the Deputy Commissioner or the prescribed officer and he shall cause necessary entries to be made in the record of rights;(iii)the State Government may, by notification in the official Gazette, make rules to carry out the purposes of clauses (i) and (ii).Explanation. - For the purpose of this section,-
