Section 43B in Uttarakhand Co-Operative Societies Act, 2003
43B. Registers of mortgages and charges.
- Any register or list of Mortgages & charges 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)particulars of the land or other immovable property mortgaged or charged;(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.
