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Registration Act, 1908

[Act No. 16 of Year 1908, dated 18th.December, 1908]

Contents
Sections Particulars
Chapter I Preliminary
1 Short title, extent and commencement
2 Definitions
Chapter II The Registration-Establishment
3 Inspector-General of Registration
4 Branch Inspector-General of Sindh [Repealed]
5 Districts and sub-districts
6 Registrars and Sub-Registrars
7 Offices of Registrar and Sub-Registrar
8 Inspectors of Registration offices
9 Military cantonments may be declared sub-districts or districts [Repealed]
10 Absence of Registrar or vacancy in his office
11 Absence of Registrar on duty in his district
12 Absence of Sub-Registrar or vacancy in his office
13 Report to State Government of appointments under sections 10, 11 and 12
14 Establishments of registering officers
15 Seal of registering officers
16 Register-books and fire-proof boxes
Chapter III Registrable Documents
17 Documents of which registration is compulsory
18 Documents of which registration is optional
19 Documents in language not understood by registering officer
20 Documents containing interlineations, blanks, erasures or alterations
21 Description of property and maps or plans
22 Description of houses and land by reference to government maps of surveys
Chapter IV The Time Of Presentation
23 Time for presenting documents
23A Re-registration of certain documents
24 Documents executed by several persons at different times
25 Provision where delay in presentation is unavoidable
26 Documents executed out of India
27 Wills may be presented or deposited at any time
Chapter V The Place Of Registration
28 Place for registering documents relating to land
29 Place for registering other documents
30 Registration by Registrars in certain cases
31 Registration or acceptance for deposit at private residence
Chapter VI Presenting Documents For Registration
32 Persons to present documents for registration
33 Power-of-attorney recognizable for purposes of section 32
34 Enquiry before registration by registering officer
35 Procedure on admission and denial of execution respectively
Chapter VII Enforcing The Appearance Of Executants And Witnesses
36 Procedure where appearance of executant or witness is desired
37 Officer or court to issue and cause service of summons
38 Persons exempt from appearance at registration office
39 Law as to summonses, commissions and witnesses
Chapter VIII Presenting Wills And Authorities To Adopt
40 Persons entitled to present Wills and authorities to adopt
41 Registration of Wills and authorities to adopt
Chapter IX The Deposit Of Wills
42 Deposit of Wills
43 Procedure on deposit of Wills
44 Withdrawal of sealed cover deposited under section 42
45 Proceedings on death of depositor
46 Saving of certain enactments and powers of courts
Chapter X The Effects Of Registration And Non-Registration
47 Time from which registered document operates
48 Registered documents relating to property when to take effect against oral agreements
49 Effect of non-registration of documents required to be registered
50 Certain registered documents relating to land to take effect against unregistered documents
Chapter XI The Duties And Powers Of Registering Officers
51 Register books to be kept in the several offices
52 Duties of registering officers when document presented
53 Entries to be numbered consecutively
54 Current indexes and entries therein
55 Indexes to be made by registering officers, and their contents
56 Copy of entries in Indexes Nos.I, II and III to be sent by Sub-Registrar to Registrar and filed [Repealed]
57 Registering officers to allow inspection of certain books and indexes, and to give certified copies of entries
58 Particulars to be endorsed on documents admitted to registration
59 Endorsements to be dated and signed by registering officer
60 Certificate of registration
61 Endorsements and certificate to be copied and document returned
62 Procedure on presenting document in language unknown to registering officer
63 Power to administer oaths and record of substances of statements
64 Procedure where document relates to land in several Sub-Districts
65 Procedure where document relates to land in several Districts
66 Procedure after registration of documents relating to land
67 Procedure after registration under section 30, sub-section (2)
68 Powers of Registrar to superintend and control Sub-Registrars
69 Power of Inspector-General to superintend registration offices and make rules
70 Power of Inspector-General to remit fines
Chapter XII Refusal To Register
71 Reasons for refusal to register to be recorded
72 Appeal to Registrar from orders of Sub-Registrar refusing registration on grounds other than denial of execution
73 Application to Registrar where Sub-Registrar refuses to register on ground of denial of execution
74 Procedure of Registrar on such application
75 Order by Registrar to register and procedure thereon
76 Order of refusal by Registrar
77 Suit in case of order of refusal by Registrar
Chapter XIII The Fees For Registration, Searches And Copies
78 Fees to be fixed by State Government
79 Publication of fees
80 Fees payable on presentation
Chapter XIV Penalties
81 Penalty for incorrectly endorsing, copying, translating or registering documents with intent to injure
82 Penalty for making false statements, delivering false copies or translations, false personation, and abetment
83 Registering officer may commence prosecutions
84 Registering officers to be deemed public servants
Chapter XV Miscellaneous
85 Destruction of unclaimed documents
86 Registering officer not liable for things bona fide done or refused in his official capacity
87 Nothing so done invalidated by defect in appointment or procedure
88 Registration of documents executed by government officers or certain public functionaries
89 Copies of certain orders, certificates and instruments to be sent to registering officers and filed
Exemption From Act
90 Exemption of certain documents executed by or in favor of government
91 Inspection and copies of such documents
92 Burmese registration rules confirmed
93 Repeal [Repealed]
Schedule Repeal of enactments [Repealed]
  Foot Notes

An Act to consolidate the enactments relating to the registration of documents.

WHEREASit is expedient to consolidate the enactments relating to the registration of documents; it is hereby enacted as follows:-



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