Section 9(2) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
(2)As soon as possible after the receipt of a copy of the document referred to under sub-section (1) from a bank the registering officer shall cause to be registered the document so received for such purposes and shall follow the same procedure in regard to the registration of the said document as is followed in the case of registration of document granting loan under the Agriculturist Loans Act, 1884 (Act XII of 1884) or the Land Improvement Loans Act, 1883 (Act XIX of 1883).
