Section 3A in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
3A. [ Bank to make entries in Bhoo Adhikar Avam Rin Pustika. [Inserted by M.P. Act No. 64 of 1976 (w.e.f. 28-12-1976).]
(1)A bank making a loan to an agriculturist, who has been provided with "Bhoo Adhikar Avam Rin Pustika" prescribed under Section 114-A of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) shall enter all transactions of loans, advances and recoveries, thereof in the aforesaid Bhoo Adhikar Avam Rin Pustika.(2)Notwithstanding anything contained in this Act and rules made thereunder, in case of an omission in making entry of a loan or advance made to an agriculturist, it shall be presumed that no such loan or advance has been made unless proved to otherwise by the bank.]
