Section 54(4) in Haryana Co-operative Societies Act, 1984
(4)Whenever a charge or mortgage on land or interest therein is created in favour of a society by a member the society may give intimation to the tehsildar or such revenue officer as may be designated in this behalf by the Government of the particulars of the charge or mortgage created in its favour. The tehsildar or the other revenue official shall make a note of the particulars of charge or mortgage in the record of rights relating to the landover which the charge or mortgage has been created.
