Section 152 in Uttarakhand Co-Operative Societies Act, 2003
152. Revenue Register for noting of charge of mortgage.
- Where a copy of the document creating charge, or mortgage has been sent for registration under section 151, the bank shall also send a copy of such document to the Tehsildar or such other official as may be designated in this behalf by the State Government. The Tehsildar or other official shall make a note of the particulars of such charge, or mortgage in a register maintained for this purpose. The Register shall be in such form and inspection thereof shall be allowed and copies or extracts there from issued in such manner and on payment of such fee as may be prescribed.
