Section 4B in The Punjab Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1978
4B. Nothing of charge created in favour of bank in the record of rights.
- Wherever a charge is created on the land in favour of a bank by an agricultural under section 4 of the Act, the bank may give intimation in writing to the Tehsildar or Naib-Tehsildar within the local limits of whose jurisdiction the whole or any part of the property charged is situated or such other revenue official as may be designated in this behalf by the State Government,of the particulars of the charge in its favour. The Tehsildar, Naib-Tehsildar or other revenue official shall make a note of the particulars of charge in the record of rights relating to the land over which the charge has been created.]
