Section 3A(2) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(2)Notwithstanding anything contained in this Act and rules made thereunder, in case of an omission in making entry of a loan or advance made to an agriculturist, it shall be presumed that no such loan or advance has been made unless proved to otherwise by the bank.]
