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Registration Act, 1908 69. Power of Inspector-General to superintend registration offices and make rules (1) The Inspector-General shall exercise a general superintendence over all the registration-offices in the territories under the State Government, and shall have power from time to time to make rules consistent with this Act- (a) providing for the safe custody of books, papers and documents 29[***]; (b) declaring what languages shall be deemed to be commonly used in each district; (c) declaring what territorial divisions shall be recognized under section 21; (d) regulating the amount of fines imposed under sections 25 and 34, respectively; (e) regulating the exercise of the discretion reposed in the registering officer by section 63; (f) regulating the form in which registering officers are to make memoranda of documents, (g) regulating the authentication by Registrars and Sub-Registrars of the books kept in their respective offices under sections 51; 14[(gg) regulating the manner in which the instruments referred to in sub-section (2) of section 88 may be presented for registration;] (h) declaring the particulars to be contained in Index Nos. I, II, III and IV, respectively; (i) declaring the holidays that shall be observed in the registration offices; and (j) generally, regulating the proceedings of the Registrars and Sub-Registrars. (2) The rules so made shall be submitted to the State Government for approval, and, after they have been approved, they shall be punished in the Official Gazette, and on publication shall have effect as if enacted in this Act.    |
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