Section 89B(1) in The Registration (Gujarat Amendment) Act, 2018
(1)Every person who has mortgaged immovable property by way of mortgage by depositing title deeds under clause (f) of section 58 of the Transfer of Property Act, 1882 shatl, within 30 days from the date of mo(gaged, file a notice of intimation of his having so mortgaged the property giving details of his name and address, nu." -d' address of mortgagee, date of mortgage, amount received under the mortgage, rate of interest payable, list of documents deposited, and description ofthe immovable property in the manner required by section 21, to the registering officer within the local limits of whose jurisdiction the whole or any Part of - the property is situated, and the said officer shall file the same in his Book No I :Provided that if the propqrty so mortgaged falls within the jurisdiction of more than one registering offrcer, the procedure specified in this sub-section shall be followed in respect of property within the jurisdiction of each of such officers.
