Section 41 in Haryana Co-operative Societies Act, 1984
41. Register of mortgages and charges.
- Any register or list of mortgages and changes kept by any co-operative society shall be prima facie evidence of any of the following particulars entered therein, namely :-(a)the date on which the mortgage or charge was created by a member in favour of the society;(b)the particulars of the land or other immovable property mortgaged or charged; and(c)the date on which declaration of the mortgage or charge was sent to the sub-registrar or revenue authority, as the case may be.
