Section 48(5) in The Tripura Co-operative Societies Rules, 1976
(5)Where a charge is created by a member on his land or on his interest in any land as a tenant by declaration under Section 50, the society shall record or cause to record such particulars of charge in the record-of-rights maintained by the Tahsildar of the area where such property is situated. Such recording of the charge in the record-of-rights of the village shall be treated as a reasonable notice of such charge created under Section 50.
