Section 39(f) in Rajasthan Co-operative Societies Act, 1965
(f)any entry relating to a charge created by a declaration under clause (a) or clause (b) on the agricultural holding of the person making the declaration shall upon an application made, at any time after the declaration by such person or by the society in whose favour the charge is created, to the Tehsildar either direct or through the village Patwarai or Land Record Inspector, be made in the annual registers maintained under Chapter VII of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) in the manner provided for in that Chapter and the rules thereunder and for that purpose such application shall be deemed to be a report under Section 133 of that Act.
