Section 6B in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
6B. Noting of charge or mortgage, created in favour of bank, in 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 tahsildar or such other revenue officer as may be designated in this behalf by the State Government of the particulars of the charge or mortgage in its favour. The tahsildar or the other revenue official shall make a note of the particulars of charge or mortgage in the record-of-rights relating to the land over which the charge or mortgage has been created.] [Sections 6-A and 6-B inserted by Haryana Act 17 of 1978.]
