Section 161(2) in Rajasthan Registration Rules, 1955
(2)[ When a loan is sanctioned by a bank, it shall send within a week and by a registered post a copy of the instrument whereby immovable property is mortgaged for the purpose of securing repayment of the loan] [Notification Published in R.G.G. Part IV-C, dated 1-7-1976, p. 162;].
