[Act 27 of 1868] [21st October, 1888] Repealed by. Act 8 of 1871 Passed by the Governor General of India
in Council. (Received
the assent of the Governor General on the 21st October 1888). An Act to exempt certain
Instruments from the Indian Registration Act, 1866. Whereas it is expedient to exempt
expressly from compulsory registration under the Indian Registration Act, 1866,
certain documents heretofore or hereafter executed by or in favour of Government;
It is hereby enacted as follows:? Nothing contained in the said Act shall be deemed
to require, or to have at any time required the registration of any or the
documents or maps comprised in the schedule hereto annexed. But all such documents and maps shall, for the
purposes of sections forty-eight and forty-nine of the same Act, he deemed to
have been and to be registered in accordance with its provisions. Subject to such rules and the previous payment of
such fees as the Local Government may from time to time prescribe in this
behalf, all documents and maps specified in the first, second, and third
clauses of the said schedule shall be open to the inspection of any person
applying to inspect the same, and, subject as aforesaid, copies of such
documents shall be given to all persons applying for such copies. A copy of every document mentioned in the fourth
clause of the said schedule and executed on or alter the first day of May 1866,
shall, in the case of every such document heretofore executed, as soon as may
he after the passing of this Act, and in the case of every such document
hereafter executed, as soon as may he after its execution, he sent by the Local
Government to the Registrar or to every Registrar within whose district the
whole or any part of the immoveable property comprised in such document is
situate, and shall be filed by him in his Book 1. This Act shall be read with and taken as part of
Act No. XX of 1866. SCHEDULE (1) Documents issued, received, or attested
by any officer engaged in making a settlement or revision of settlement of land
revenue, and which form part of the records of such settlement. (2) Documents and maps issued, received, or
authenticated by any officer engaged on behalf of Government in making or
revising the survey of any land, other than waste land, and which form part of
the record of such survey. (3) Documents which, under any law for the
time being in force, are filed annually by patw?r?s or other officers charged
with the preparation of village records. (4)
Sanads, in?m title-deeds, and other documents purporting to be or to
evidence grants or assignments by Government of land or of guy interest in
land, in reward for special services. Registration Act, 1888 [Repealed]
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