Section 46(5) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(5)Where a charge is created by a member on his land or on his interest in any land as a tenant by declaration under Section 49, the society shall record or cause to record such particulars of charge in the record maintained by the village officers of the village/Panchayat/Anchal Samiti where such property is situated. Such recording of the charge in the record of village/Panchayat/Anchal Samiti of the village shall be treated as a reasonable notice of such charge created under Section 49.
