161. Special registration of loans under the Rajasthan Taqavi Rules.
- [(1)] [Notification Published in R.G.G. Part IV-C, dated 1-7-1976, p. 162;] Section 89 of the Act, enacts that every officer granting a loan shall send a copy of his order to the registering officer within the local limits of whose jurisdiction the whole or any part of the land to be improved or of the land to be granted as collateral security, is situate, and such registering officer shall file copy in his book (file book) No. 1.(2)[ When a loan is sanctioned by a bank, it shall send within a week and by a registered post a copy of the instrument whereby immovable property is mortgaged for the purpose of securing repayment of the loan] [Notification Published in R.G.G. Part IV-C, dated 1-7-1976, p. 162;].
