Section 67(b) in Mizoram Cooperative Societies Act, 2006
(b)any debenture issued by any co-operative and not creating, declaring, assigning, limiting or extinguishing any right, title or interest to or in immovable property except in so far as it entitles the holder to the security afforded by a registered instrument whereby the co-operative has mortgaged, conveyed or otherwise transferred the whole or part of its immovable properly or any interest therein to trustees upon trust for the hen fits of the holders of such debentures;
