Section 111(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)Notwithstanding anything in the Indian Registration Act, 1908, it shall not be necessary to register mortgages executed in favour of [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] or of the [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.], where the bank concerned sends, within such time and in such manner as may be prescribed, a copy of the instrument, requiring registration to the registering officer having jurisdiction who shall file such copy in the book maintained under Section 51 of that Act.
