Section 125 in The Gujarat Co-Operative Societies Act, 1961
125. Registration of mortgage in favour of [Land Development Banks] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964].
- Notwithstanding anything contained in the Indian Registration Act, 1908 (XVI of 1908) it shall not be necessary to register mortgages executed in favour of the [Land Development Banks] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964], provided that the [****] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] concerned sends within such time and in such manner as may be prescribed, a copy of the instrument whereby immovable property is mortgaged for the purpose of securing repayment of the loan to the Registering Officer within the local limits of whose jurisdiction the whole or any part of the property mortgaged is situate. Such Registering Officer shall file a copy or copies as the case may be in his Book No. 1 prescribed under Section 51 of the Indian Registration Act, 1908 (XVI of 1908).
