Section 43(1) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(1)Notwithstanding anything contained in the Indian Registration Act, 1908 (XVI of 1908) or any other law for the time being in force, it shall not be necessary to register the security furnished in favour of the State Development Bank or a District Development Bank, provided that the State Development Bank or a District Development Bank, concerned sends within such time and in such manner as may be prescribed, a copy of the instrument whereby immovable property is mortgaged for the purpose of securing repayment of the loan to the Registering Officer within the local limits of whose jurisdiction the whole or any part of the property mortgaged is situated and such Registering Officer shall file the copy in his Book No. 1 as prescribed under Section 51 of the Indian Registration Act, 1908 (XVI of 1908).
