Section 8 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
8. Registration of charge and mortgage in favour of banks.
(1)Notwithstanding anything contained in the Indian Registration Act, 1908 (No. 16 of 1908), a charge in respect of which a declaration has been made under sub-section (1) of Section 5, or in respect of which a variation has been made under sub-section (2) of that section, or a mortgage executed by an agriculturist in favour of a bank in respect of financial assistance given by that bank, shall be deemed to have been duly registered in accordance with the provisions of that Act on the date of such charge, variation or mortgage, as the case may be, provided that the bank sends to the Sub-Registrar within the local limits of whose jurisdiction the whole or any part of the land or immovable property charged or mortgaged is situate, within the time prescribed by the State Government for this purpose, by registered post acknowledgement due a copy of the document creating such charge, variation or mortgage duly certified to be a true copy by an employee of the bank authorised to sign on its behalf.(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.
