Section 122 in The Manipur Co-operative Societies Act, 1976
122. Registration of mortgage or lease in favour of land development banks.
- Notwithstanding anything contained in the Indian Registration Act, 1908 (16 of 1908) it shall not be necessary to register mortgages executed in favour of the land development banks; provided that the land development bank concerned sends within such time and in such manner as may be prescribed, a copy of the instrument whereby property is mortgaged or leased to the registration officer within the local limits of whose jurisdiction the whole or any part of the property mortgaged is situated and such registering officer shall file a copy or copies, as the case may be, in his books No. 1 prescribed under Section 51 of the Registration Act, 1908 (16 of 1908).
