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Registration Act, 1908 30. Registration by Registrars in certain cases (1) Any Registrar may in his discretion receive and register any document which might be registered by any Sub-Registrar subordinate to him. (2) 22[The Registrar of a district in which a Presidency-Town is included and the Registrar of the Delhi district] 23[***] may receive and register any document referred to in section 28 without regard to the situation in any part of 18[India] of the property to which the document relates.    |
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