Section 8(2) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(2)The Sub-Registrar receiving the declaration in respect of a charge or variation or a mortgage referred to in sub-section (1) shall, immediately as practicable or receipt thereof, record, in a register to be maintained in this behalf, the fact of the receipt of such declaration, variation or mortgage for registration.
