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Report No. 14 Section I Compulsory registration of documents and allied matters 155. Would you make the following compulsorily registerable so that they could be effected only by a registered instrument- (a) partition of immovable property in a joint Hindu family, (b) a release by a member of the joint family of his interest in joint family properties, (c) a surrender by a Hindu female in favour of the reversioner, (d) a family arrangement, (e) a grant of maintenance, (f) adoption, and (g) a con actual partnership with a capital exceeding Rs. 500? 156. Would you recommend amendment of section.-59 and 123 of the Transfer of Property Act and section 68 of the Evidence Act so as to do away with or modify the requirements as to attestation and proof? 157. Would you be in favour of providing that the registration of a document should be presumptive evidence of the execution of, and signature to the, document by the parties thereto?    |
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