Section 15(5) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(5)Notwithstanding anything contained in any other law for the time being in force in the State, a [Agriculture and Rural Development Bank] [Substituted for the words 'Land Development Bank' vide H.P. Act No. 16 of 1986 w.e.f. 16-11-1987.] shall have the right to obtain free of charge copies of Farad, Jamabandi, Khasra Girdawari, 5 years sales statistics and encumbrance certificate under section 57, prescribed in Appendix "I" of Article-II of the Indian Registration Act, 1908 (16 of 1908) on the lines to be specified by the Registrar. These copies shall, as far as possible, be supplied by the concerned officers of the Revenue Department within 15 days from the date of request by the [Agriculture Rural and Development Bank.] [Substituted for the words 'Land Development Bank' vide H.P. Act No. 16 of 1986 w.e.f. 16-11-1987.]
