Section 4A in The Punjab Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1978
4A. [ Registration of charge in favour of bank. [Inserted by Act No. 12 of 2014, dated 30.6.2014]
(1)Notwithstanding anything contained in the Registration Act, 1908 (Central Act 16 of 1908) a charge in respect of which a declaration has been made under sub-section (1) of section 4 of this Act or in respect of which a variation has been made under sub-section (2) of section 4 of this Act, shall be deemed to have been duly registered in accordance with the provisions of that Act with effect from the date of such charge or variation as the case may be provided that the bank sends to the Sub-Registrar or Joint Sub-Registrar within the local limits of whose jurisdiction the whole or any part of the property charged is situated within a period of sixty days, through a registered post acknowledgment due or in person, a copy of the document creating such charge or variation duly certified to be true copy by an employee of the bank authorized to sign on its behalf.(2)The Sub-Registrar or the Joint Sub-Registrar, as the case may be, receiving the declaration referred to in sub-section (1) as immediately as practicable on receipt thereof, record in a register to be maintained in this behalf the fact of the receipt of such declaration or variation.
