Section 53(2) in The West Bengal Co-Operative Societies Act, 1983
(2)Notwithstanding anything contained in the Registration Act, 1908[it shall not be necessary] [Words substituted by West Bengal Act 21 of 1990.] to register a Gehan:Provided that when a Gehan has been executed in favour of a primary co-operative credit society for repayment of any loan, the manager of the primary co-operative credit society or any officer deputed by the State Government or the Registrar under section 28 or the financing bank which advances the loan to the primary co-operative credit society shall send a copy of the Gehan to the registering officer having jurisdiction over the loan or part thereof or other property and the registering officer shall file such copy in his book No. 1 prescribed under section 51 of the Registration Act, 1908.
