Section 10 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
10. Noting of charge or mortgage created in favour of a bank in the Record of Rights.
Whenever a charge or a mortgage on land or interest therein is created in favour of a bank by an agriculturist, the bank may give intimation to the Tehsildar or such other revenue official as may be designated in this behalf by the State Government, of the particulars of the charge on mortgage in its favour. The Tehsildar or the other revenue official shall make a note of the particulars of the charge or mortgage in the record of Rights relating to the land over which the charge or mortgage has been created.
