Section 48(g) in The Manipur Co-operative Societies Act, 1976
(g)in particular, notwithstanding anything contained in the Manipur Land Revenue and Land Reforms Act, 1960 or any corresponding law for the time being in force, the records-of-rights maintained thereunder shall also include the particulars of every charge on land' or interest created under a declaration under Clause (a) or (b).
