Section 9 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
9. Noting of charge or mortgage created in favour of banks in Record of Rights.
- Wherever, a charge or a mortgage on land or interest therein is created in favour of bank by an agriculturist, the bank shall, within such time as may be prescribed give intimation to Tahsildar within whose jurisdiction the land is situate of the particulars of the charge or mortgage in its favour. The Tahsildar shall, notwithstanding anything contained in Madhya PradeshLand Revenue Code, 1959 (No. 20 of 1959), in the prescribed manner cause a note to be made in the prescribed manner of the particulars of charge or mortgage in the record of rights relating to the village in which the land over which the charge or mortgage has been created is situate.
