In this Act, unless there is anything repugnant in the subject or
context,-- (1) "Addition"
means the place of residence, and the profession, trade, rank and title (if
any) of a person described, and in the case of [1] [an
Indian], [2] [***]
his father's name, or where he is usually described as the son of his mother,
then his mother's name; (2) "Book"
includes a portion of a book and also any number of sheets connected together with
a view of forming a book or portion of a book; (3) "District"
and "sub-district" respectively mean a district and sub-district
formed under this Act; (4) "District
Court" includes the High Court in its ordinary original civil
jurisdiction; (5) "Endorsement"
and "endorsed" include and apply to an entry in writing by a
registering officer on a rider or covering slip to any document tendered
for registration under
this Act; (6) "Immovable
Property" includes land, buildings, hereditary allowances, rights to ways,
lights, ferries, fisheries or any other benefit to arise out of land, and
things attached to the earth, or permanently fastened to anything which is
attached to the earth, but not standing timber, growing crops nor grass; [3] [(6A)
"India" means the territory of India excluding the State of Jammu and
Kashmir;] (7) "Lease"
includes a counterpart, kabuliyat, and undertaking to cultivate or occupy, and
an agreement to lease; (8) "Minor"
means a person who, according to the personal law to which he is subject, has
not attained majority; (9) "Movable
Property" includes standing timber, growing crops and grass, fruit upon
and juice in trees, and property of every other description, except immovable
property; and (10) "Representative"
includes the guardian of a minor and the committee or other legal curator of a
lunatic or idiot. [4] [***] [STATE AMENDMENTS [5] [Andhra Pradesh: In section 2 In sub-section (2), after the
words "includes a portion of book", the words "and the information
storage devices like floppy disk, hard disk, compact disk" shall be added. (1) The [6] [State
Government] shall provide for the office of every registering officer the books
necessary for the purposes of this Act. (2) The
books so provided shall contain the forms from time to time prescribed by the
Inspector-General, with the sanction of the [7] [State
Government], and the pages of such books shall be consecutively numbered in
print, and the number of pages in each book shall be certified on the title
page by the officer by whom such books are issued. (3) The [8] [State
Government] shall supply the office of every Registrar with a fire-proof box,
and shall in each district make suitable provision for the safe custody of the
records connected with the registration of
documents in such district. [STATE AMENDMENTS Andhra Pradesh: [9]In section 16,
for sub-section (1), the following shall be substituted, namely:-- "(1) The State Government shall
provide for the office of every registering officer the books and also the
information processing and storage devices like computers and scanners along
with the software prescribed by the Inspector-General, from time to time
necessary for purpose of this Act." (1) The
following documents shall be registered, if the property to
which they relate is situate in a district in which, and if they have
been executed on or after the date on which, Act No. XVI of 1864, or the Indian Registration Act, 1866, or the Indian Registration Act, 1871, or the Indian Registration Act, 1877, or this Act came or comes into force,
namely:-- (a) instruments
of gift of immovable property; (b) other
non-testamentary instruments which purport or operate to create, declare,
assign, limit or extinguish, whether in present or in future, any right, title
or interest, whether vested or contingent, of the value of one hundred rupees
and upwards, to or in immovable property; (c) non-testamentary
instruments which acknowledge the receipt or payment of any consideration on
account of the creation, declaration, assignment, limitation or extinction of
any such right, title or interest; and (d) leases of
immovable property from year to year, or for any term exceeding one year, or
reserving a yearly rent; [10] [(e)
non-testamentary instruments transferring or assigning any decree or order of a
Court or any award when such decree or order or award purports or operates to
create, declare, assign, limit or extinguish, whether in present or in future,
any right, title or interest, whether vested or contingent, of the value of one
hundred rupees and upwards, to or in immovable property:] Provided that the [11] [State
Government] may, by order published in the [12] [Official
Gazette], exempt from the operation of this sub-section any lease executed in
any district, or part of a district, the terms granted by which do not exceed
five years and the annual rents reserved by which do not exceed fifty rupees. [13] [(1A)
The documents containing contracts to transfer for consideration, any
immovable property for the purpose of section 53A of the Transfer of
Property Act, 1882 (4 of
1882) shall be registered if they have been executed on or after the
commencement of the Registration and
Other Related laws (Amendment) Act,
2001 and if such documents are not registered on or after such commencement,
then, they shall have no effect for the purposes of the said section 53A.] (2) Nothing
in clauses (b) and (c) of sub-section (1) applies to? (i) any
composition deed; or (ii) any
instrument relating to shares in a joint stock Company, notwithstanding that
the assets of such Company consist in whole or in part of immovable property;
or (iii) any
debenture issued by any such Company and not creating, declaring, assigning,
limiting or extinguishing any right, title or interest, to or in immovable
property except in so far as it entitles the holder to the security afforded by
a registered instrument whereby the Company has mortgaged, conveyed or
otherwise transferred the whole or part of its immovable property or any
interest therein to trustees upon trust for the benefit of the holders of such
debentures; or (iv) any
endorsement upon or transfer of any debenture issued by any such Company; or (v) [14] [any
document other than the documents specified in sub-section (1A)] not itself
creating, declaring, assigning, limiting or extinguishing any right, title or
interest of the value of one hundred rupees and upwards to or in immovable
property, but merely creating a right to obtain another document which will,
when executed, create, declare, assign, limit or extinguish any such right,
title or interest; or (vi) any
decree or order of a Court [15] [except
a decree or order expressed to be made on a compromise and comprising immovable
property other than that which is the subject-matter of the suit or
proceeding]; or (vii) any
grant of immovable property by [16] [Government];
or (viii) any
instrument of partition made by a Revenue-Officer; or (ix) any
order granting a loan or instrument of collateral security granted under the
Land Improvement Act, 1871,
or the Land Improvement Loans Act,
1883; or (x) any
order granting a loan under the Agriculturists, Loans Act, 1884, or instrument for securing
the repayment of a loan made under that Act; or [17] [(xa) any order
made under the Charitable Endowments Act, 1890, (6 of 1890) vesting any property in a Treasurer of
Charitable Endowments or divesting any such Treasurer of any property; or] (xi) any
endorsement on a mortgage-deed acknowledging the payment of the whole or any
part of the mortgage-money, and any other receipt for payment of money due
under a mortgage when the receipt does not purport to extinguish the mortgage;
or (xii) any
certificate of sale granted to the purchaser of any property sold by public
auction by a Civil or Revenue-Officer. [18] [Explanation.--A
document purporting or operating to effect a contract for the sale of immovable
property shall not be deemed to require or ever to have required registration by reason only of
the fact that such document contains a recital of the payment of any earnest
money or of the whole or any part of the purchase money.] (3) Authorities
to adopt a son, executed after the 1st day of January, 1872, and not conferred
by a will, shall also be registered. [STATE AMENDMENTS ANDHRA PRADESH [19] [In section 17,-- (a) in
sub-section (1),-- (i) for
clause (d) the following shall be substituted, namely:-- "(d) leases of immovable
property;" (ii) after
clause (e) but before the proviso, the following clauses shall be inserted,
namely:-- "(f) any decree or order
or award or a copy thereof passed by a civil court on consent of the
defendants or on circumstantial evidence but not on the basis of any instrument
which is admissible in evidence under section 35 of the Indian
Stamp Act, 1899 (2 of
1899), such as registered title deed produced by the plaintiff where such
decree or order or award purports or operate to create, declare, assign, limit,
extinguish whether in present or in future any right, title or interest whether
vested or contingent of the value of one hundred rupees and upwards to or in
immovable property; and (g) agreement of sale
of immovable property of the value of one hundred rupee and
upwards;" (b) in
sub-section (2),-- (i) in
clause (v), for the words "any document not in itself creating", the
words "any document except an agreement of sale as mentioned in clause (g)
of sub-section (1) not in itself creating",
shall be substituted, (ii) in
clause (vi), for the words "any decree or order of a
court", the words "any decree or order of a court, not being a decree
or order or award falling under clause (f) of sub-section (1)", shall be
substituted, (iii) the
Explanation shall be omitted. Any of the following documents may be
registered under this Act,
namely:-- (a) Instruments (other
than instruments of gift and wills) which purport or operate to create,
declare, assign, limit or extinguish, whether in present or in future,
any right, title or interest, whether vested or contingent, of a value
less then one hundred rupees, to or in immovable property; (b) instruments
acknowledging the receipt or payment of any consideration on account of the
creation, declaration, assignment, limitation or extinction of any such right,
title or interest; (c) leases of
immovable property for any term not exceeding one year, and leases exempted
under section 17; [20] [(cc)
instruments transferring or assigning any decree or order of a Court or any
award when such decree or order or award purports or operates to create,
declare, assign, limit or extinguish, whether in present or in future, any
right, title or interest, whether vested or contingent, of a value less than
one hundred rupees, to or in immovable property;] (d) instruments
(other than wills) which purport or operate to create, declare, assign, limit
or extinguish any right, title or interest to or in movable property; (e) wills;
and (f) all
other documents not required by section 17 to be registered. [STATE AMENDMENTS ANDHRA PRADESH: [21] [In section 18,
clause (c) should be omitted. (1) No
non-testamentary document relating to immovable property shall be accepted
for registration unless
it contains a description of such property sufficient to identify the same. (2) Houses
in towns shall be described as situate on the north or other side of the street
or road (which should be specified) to which they front, and by their existing
and former occupancies, and by their numbers if the houses in such street or
road are numbered. (3) Other
houses and lands shall be described by their name, if any, and as being the
territorial division in which they are situate, and by their superficial
contents, the roads and other properties on to which they abut, and their
existing occupancies, and also, whenever it is practicable, by reference to a
Government map or survey. (4) No
non-testamentary document containing a map or plan of any property comprised
therein shall be accepted for registration unless
it is accompanied by a true copy of the map or plan, or, in case such property
is situate in several districts, by such number of true copies of the map or
plan as are equal to the number of such districts. STATE AMENDMENTS ANDHRA PRADESH [22] [In the Registration Act, 1908 (Central Act 16
of 1908), (hereinafter
referred to as the Principal Act),
in section 21, after sub-section (4), the following sub-sections shall be
added, namely- "(5) The immovable properties
mentioned in sub-sections (1), (2) and (3) may also be described by the use of
a unique identification number, called Bhudhaar, assigned to such immovable
properties in accordance with the law for the time being in force and as may be
prescribed. (6) The map or Plan of a property
mentioned in sub-section (4) and in section 22 may be in the form of a printed
copy of such map or plan created in such an electronic or digital format as may
be prescribed, for defining all the vertices and boundaries of the
property.".] (1) Where
it is, in the opinion of the [23] [State
Government], practicable to describe houses, not being houses in towns, and
lands by reference to a Government map or survey, the [24] [State
Government] may, by rule made under this Act, require that such houses and lands as aforesaid shall, for
the purposes of section 21, be so described. (2) Save
as otherwise provided by any rule made under sub-section (1), failure to comply
with the provisions of section 21, sub-section (2) or sub-section (3), shall
not disentitle a document to be registered if the description of the
property to which it relates is sufficient to identify that property. [STATE AMENDMENTS ANDHRA
PRADESH: [25] [After section
22, the following section shall be inserted:-- "22A. Documents registration of which is opposed
to public policy.-- (1) The
State Government may, by notification in the Official Gazette, declare that the registration of any document or
class of documents is opposed to public policy. (2) Notwithstanding
anything contained in this Act,
the registering officer shall refuse to register any document to which a
notification issued under sub-section (1) is applicable." [26] [23A. Re-registration of certain documents Notwithstanding anything to the
contrary contained in this Act,
if in any case a document requiring registration has been accepted for registration by a Registrar or
Sub-Registrar from a person not duly empowered to present the same, and has
been registered, any person claiming under such document may, within four
months form his first becoming aware that the registration of such document is invalid, present such
document or cause the same to be presented, in accordance with the provisions
of Part VI for re-registration in
the office of the Registrar of the district in which the document was
originally registered; and upon the Registrar being satisfied that the document
was so accepted for registration from
a person not duly empowered to present the same, he shall proceed to the re-registration of the document as
if it has not been previously registered, and as if such presentation for re-registration was a presentation
for registration made
within the time allowed therefore under Part IV, and all the provisions of
this Act, as to registration of documents, shall
apply to such re-registration;
and such document, if duly re-registered in accordance with the provisions of
this section, shall be deemed to have been duly registered for all purposes
from the date of its original registration: Provided that, within three months from
the twelfth day of September, 1917, any person claiming under a document to
which this section applies may present the same or cause the same to be
presented for re-registration in
accordance with this section, whatever may have been the time when he first
became aware that the registration of
the document was invalid.] STATE AMENDMENTS Section 23B [27] [Andhra
Pradesh: After section 23A, insert the following
section, namely:-- "23B. Power of State Government to
permit the registration of
documents registered in the loges at Masulipatnam and in certain other areas in
French India.-- (1) The
State Government may, by notification in the Andhra Gazette, direct that all
documents, or any class of documents, which? (a) relate
to properties situated within the loges at Masulipatnam (formerly known as Masulipatam),
the areas whereof have been set out in the Schedule to the Madras (Enlargement
of Areas and Alteration of Boundaries) Order, 1948, (b) have
been registered in a registration office
by an official appointed or controlled by any French Indian authority, and (c) are
required to be registered under this Act, may be registered under this Act free of all charges, within
such time, and subject to such restrictions and conditions, as may be specified
in the notification; and if any document is so registered, the registration shall have effect
for all purposes from the date on which the document was originally registered
by the official referred to in clause (b): Provided that nothing in this
sub-section shall be deemed to invalidate any decree or order touching any such
document which may have been passed by any Court of Law and become final before
the enactment of this section. (2) Sub-section
(1) shall apply in relation to documents relating to properties
situated within the limits of any French territory now adjoining the territory
of the State of Andhra Pradesh, as it applies in relation to documents relating
to properties situated within the loges referred to in sub-section (1), subject
to the modification that for the words "before the enactment of this
section" occurring in the proviso, the words "before such date as may
be notified in that behalf by the State Government" shall be
substituted." Save as in this Part otherwise
provided, every document mentioned in section 17, sub-section (1),
clauses (a), (b), (c) [28] [,(d)
and (e), section 17, sub-section (2), insofar as such document
affects immovable property,] and section 18, clauses (a), (b) [29] [(c)
and (cc),] shall be presented for registration in
the office of a Sub-Registrar within whose sub-district the whole or some
portion of the property to which such document relates is situate. [STATE AMENDMENTS ANDHRA PRADESH: [30] [In section 28,
for the expression "clauses (a), (b), (c), (d) and (e) of section 17,
sub-section 2", the expression "clauses (a), (b), (c), (d), (e), (f)
and (g) of section 17, sub-section (2)", and for expression "clauses
(a), (b), (c) and (cc)" the expression "clauses (a), (b) and
(cc)" shall be substituted. (1) Any
Registrar may in his discretion receive and register any document which might
be registered by any Sub-Registrar subordinate to him. [31] [***] [STATE AMENDMENTS ANDHRA PRADESH: [32] [Figure
"(1)", and sub-section (2), omitted. [33] [32A.Compulsory
affixing of photograph, etc. Every person presenting any document at
the proper registration office
under section 32 shall affix his passport size photograph and fingerprints to
the document: Provided that where such document
relates to the transfer of ownership of immovable property, the passport size
photograph and fingerprints of each buyer and seller of such property mentioned
in the document shall also be affixed to the document.] STATE
AMENDMENTS ANDHRA PRADESH [34] [In the
Principal Act, in
section 32A, after the existing proviso, the following proviso shall be
added, namely,- "Provided further that the photographs
and fingerprints shall not be required to be so affixed in respect of any
person, whether presenting or executing a document or signing as a witness in
any such document, whose identity has been established through
biometric authentication, in accordance with any law for the time being in
force.".] (1) Every
document of the kinds mentioned in clauses (a), (b), (c), and (d) of section
17, sub-section (1), and clauses (a) and (b) of section 18, shall, if duly
registered, take effect as regards the property comprised therein, against
every unregistered document relating to the same property, and not being a
decree or order, whether such unregistered document be of the same nature as
the registered document or not. (2) Nothing
in sub-section (1) applies to leases exempted under the proviso to sub-section
(1) of section 17 or to any document mentioned in sub-section (2) of the same
section, or to any registered document which had not priority under the law in
force at the commencement of this Act. Explanation.-- In cases, where Act No. 16 of 1864 or the
Indian Registration Act, 1866 (20 of 1866), was in force
in the place and at the time in and at which such unregistered document was
executed, "unregistered" means not registered according to such Act, and, where the document is
executed after the first day of July, 1871, not registered under the
Indian Registration Act, 1871 (8 of 1971), or the Indian Registration Act, 1877 (3 of 1977), or this Act. [STATE AMENDMENTS [35] [Andhra Pradesh: In section 50, in sub-section (1), for
the expression "clauses (a), (b), (c) and (d) of section 17", the
expression "clauses (a), (b), (c), (d), (e), (f) and (g) of section
17" shall be substituted. (1) The
following books shall be kept in the several offices hereinafter
named, namely:-- A--In all registration offices-- Book 1, "Register of non-testamentary
documents relating to immovable property". Book 2, "Record of reasons for
refusal to register". Book 3, "Register of wills and
authorities to adopt", and Book 4, "Miscellaneous
Register". B--In the offices of Registrars-- Book 5, "Register of deposits
of wills". (2) In
Book 1 shall be entered or filed all documents or
memoranda registered under sections 17, 18 and 89 which relate to
immovable property, and are not wills. (3) In
Book 4 shall be entered all documents registered under clauses (d) and (f) of
section 18 which do not relate to immovable property. (4) Nothing
in this section shall be deemed to require more than one set of books where the
office of the Registrar has been amalgamated with the office of a
Sub-Registrar. [STATE AMENDMENTS ANDHRA
PRADESH: [36] [In section 51, in
sub-section (1), for the words "The following books", the words
"The following books and the information storage devices as specified in
sub-section (1) of section 16" shall be substituted. (1) The endorsements and
certificate referred to and mentioned in sections 59 and 60 shall thereupon be
copied into the margin of the Register-book, and the copy of the map or plan
(if any) mentioned in section 21 shall be filed in Book No. 1. (2) The registration of
the document shall thereupon be deemed complete, and the document
shall then be returned to the person who presented the same for registration, or to such other person
(if any) as he has nominated in writing in that behalf on the receipt mentioned
in section 52. STATE AMENDMENTS ANDHRA PRADESH: [37] [In section 61,
after sub-section (1), add the following:-- "Provided that the copying of the
items referred to above may be done by using electronic devices like
scanner." [38] [***] [STATE AMENDMENTS [39]Andhra Pradesh: Section 67 shall stand omitted. (1) The
Inspector-General shall exercise a general superintendence over all the registration offices in the
territories under the [40] [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; [41]
[***] [42] [(aa) providing
the manner in which and the safeguards subject to which the books may be kept
in computer floppies or diskettes or in any other electronic form under
sub-section (1) of section 16A;] (b) declaring
what language 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 section 51; [43] [(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 Indexes 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 [44] [State
Government] for approval, and, after they have been approved, they shall be
published in the [45] [Official
Gazette], and on publication shall have effect as if enacted in this Act. [STATE AMENDMENTS ANDHRA
PRADESH: [46] [In section 69,
after clause (b) of sub-section (1), insert the following clause (bb),
namely:-- "(bb) providing for the grant of
licences to document writers, the revocation of such licences, the terms and
conditions subject to which and the authority by whom such licences shall be
granted, the exemption of any class of document writers from the licensing
provisions and the conditions subject to which such exemption shall be granted
and generally for all purposes connected with the writing of documents to be
presented for registration."] The Inspector-General may also, in the
exercise of his discretion, remit wholly or in part the difference between any
fine levied under section 25 or section 34, and the amount of the proper registration fee. [STATE AMENDMENTS [47] [Andhra
Pradesh: In its application to the State
of Andhra Pradesh, after Part XI, insert the following Part XIA,
namely,-- "PART IXA REGISTRATION OF
DOCUMENTS BY MEANS OF ELECTRONIC DEVICES 70A. Application of this part.-- This part shall apply to the areas only
in respect of which a notification is issued by the Government of Andhra
Pradesh under section 70B. 70B. Documents scanned by
electronic devices in areas notified by the Government.-- (1) The
Government of Andhra Pradesh may, by notification, in the Official Gazette,
direct that in any office as may be specified therein, the process of registration of any category or
categories of documents may be completed and copying done with the help of the
electronic devices like computers, scanners and the compact disks on copies
preserved on such devices and retrieved when required. (2) Notwithstanding
anything in this Act or
any other law for the time being in force, a copy of any document registered
and scanned using the electronic devices and certified or attested by the
registering officer in charge of the office shall also be received in evidence
of any transaction as is described in the said document. 70C. Saving.--Nothing in this
Part shall apply,-- (i)??? to any document which in the opinion of
registering officer is not in a condition fit to be processed by means of
electronic devices; (ii)??? in the case of unforeseen eventuality
like break down of the computerised system of registration: Provided that the registering officer
shall record the reasons in writing therefore-- Provided further that the registering
officer shall ensure that the data and images of the documents registered
during the period of non-application of this Part, due to a break down of the
computerised system, are duly incorporated into the computer system, after the
same is restored, in the manner prescribed by the Inspector General of Registration." All fees for the registration of documents under
this Act shall be
payable on the presentation of such documents. [STATE AMENDMENTS ANDHRA
PRADESH: [48] [After section
80 of the principal Act,
the following section shall be inserted, namely:-- "80A. Recovery of deficit registration fees.-- (1) Notwithstanding
anything contained in section 80, if after the registration of document, it is found that the fee payable
under this Act in
relation to that document has not been paid or has been insufficiently paid,
such fee or the deficit in the fee paid, as the case may be, may, on a
certificate of the registering officer be recovered from the person who
represented such document for registration under
section 32, as an arrear of a land revenue: Provided that no such certificate shall
be granted unless due inquiry is made and such person is given an opportunity
of being heard: Provided further that no such enquiry
shall be commenced after the expiry of such period, after the date of the registration of the document, as
may be prescribed. (2) The
certificate of the registering officer under sub-section (1) shall, subject to
appeal under sub-section (3), be final and shall not be called in question in
any Court or before any authority. (3) Any
person aggrieved by a certificate of the registering officer under sub-section
(1) may appeal to the Registrar if it is a certificate of the Sub-Registrar, or
to the Inspector-General of Registration if
it is a certificate of the Registrar. All such appeals shall be preferred
within such time and shall be heard and disposed of in such manner, as may be
prescribed. (4) The
Government or the Inspector-General of Registration and Stamps may write off the irrecoverable
arrears of deficit registration fee
subject to such conditions as may be prescribed." (1) Every
officer granting a loan under the Land Improvement Loans Act, 1883 (19 of 1883), shall send a
copy of his order to the registering officer within the local limits of whose
jurisdiction the whole or any part of the land to be improved or of the land to
be granted as collateral security, is situate, and such registering officer
shall file the copy in his Book No. 1. (2) Every
Court granting a certificate of sale of immovable property under the Code of
Civil Procedure, 1908 (5
of 1908), shall send a copy
of such certificate to the registering officer within the local limits of whose
jurisdiction the whole or any part of the immovable property comprised in such
certificate is situate, and such officer shall file the copy in his Book No. 1. (3) Every
officer granting a loan under the Agriculturists' Loans Act, 1884 (12 of 1884), shall send a
copy of any instrument whereby immovable property is mortgaged for the purpose
of securing the repayment of the loan, and, if any such property is mortgaged
for the same purpose in the order granting the loan, a copy also or that order,
to the registering officer within the local limits of whose jurisdiction the
whole or any part of the property so mortgaged is situate, and such registering
officer shall file the copy or copies as the case may be, in his Book No. 1. (4) Every
Revenue Officer granting a certificate of sale to the purchaser of immovable
property sold by public auction shall send a copy of the certificate to the
registering officer within the local limits of whose jurisdiction the whole or
any part of the immovable property comprised in the certificate is situate, and
such officer shall file the copy in his Book No. 1. [STATE AMENDMENTS ANDHRA
PRADESH: [49] [In its
application to the State of Andhra Pradesh,- (1) For
sub-Section (5) of Section 89, substitute the following sub-section, namely,- "(5) An officer
empowered to grant a certificate of sale of immovable property under the Andhra
Pradesh Co-operative Societies Act,
1964 or the rules made thereunder shall send a copy of such certificate to the
registering officer within the local limits of whose jurisdiction the whole or
any part of the immovable property comprised in such certificate is situate;
and such registering officer shall file the copy in his Book No. 1. (6)?? Every Tribunal issuing a certificate under
sub-section (6) of section 38 or subsection (2) of section 38E of the Andhra
Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, declaring the protected
tenant to be the purchaser or owner, as the case may be, of the land, and every
Tahsildar issuing certificate sanctioning the exchange under sub-section (2) of
section 39 or under section 50B of the Act aforesaid declaring the validity of any alienation or
other transfer of agricultural land shall send a copy of such certificate to
the registering officer within the local limits of whose jurisdiction the whole
or any part of the agricultural land comprised in such certificate is situate;
and such registering officer shall file the copy in his Book No. 1." [50] [(2) In Section
89, after the words "shall file the copy in his Book No.
1", wherever they occur, "or get scanned".] [1]
Substituted by
the A.O. 1950, for "a Native of India" (w.e.f. 26-1-1950). [2]
The words "his
caste (if any) and" omitted by Act 17 of 1956, Section 2 (w.e.f. 6-4-1956). [3]
Inserted
by Act 3 of
1951, Section 3 and Schedule (w.e.f. 1-4-1951). [4]
Clause (11)
Inserted by the A.O. 1950, and omitted by Act 3 of 1951, Section 3 and Sch (w.e.f. 1-4-1951). [5]
Vide Andhra
Pradesh Act 16 of
1999, Section 2 (w.e.f. 31-12-1998). [6]
Substituted by
the A.O. 1950, for "Provincial Government". [7]
Substituted by the
A.O. 1950, for "Provincial Government". [8]
Substituted by
the A.O. 1950, for "Provincial Government". [9]
Vide Andhra
Pradesh Act 16 of
1999, section 3 (w.e.f. 31-12-1998). [10]
Added by Act 21 of 1929, section 10. [11]
Substituted by
the A.O. 1950, for "Provincial Government". [12]
Substituted by
the A.O. 1937, for "Local Official Gazette". [13]
Inserted
by Act 48 of 2001,
section 3 (w.e.f. 24-9-2001). [14]
Substituted
by Act 48 of 2001,
section 3, for "any document" (w.e.f. 24-9-2001). [15]
Substituted
by Act 21 of
1929, 2, for "and any award". [16]
Substituted by
the A.O. 1950, for "Crown". [17]
Inserted
by Act 39 of 1948,
section 2. [18]
Inserted
by Act 2 of 1927,
section 2. [19]
Vide Andhra
Pradesh Act 4 of
1999 (w.e.f. 1-4-1999). [20]
Inserted by Act 33 of 1940, section 2. [21]
Vide Andhra
Pradesh Act 4 of 1999,
section 3 (w.e.f. 1-4-1999). [22]
Inserted
by Registration (Andhra
Pradesh amendment) Act,
2019. [23]
Substituted by
the A.O. 1950, for "Provincial Government". [24]
Substituted by
the A.O. 1950, for "Provincial Government". [25]
Vide Andhra
Pradesh Act 4 of 1999,
Section 4 (w.e.f. 1-4-1999). [26]
Inserted
by Act 15 of 1917,
Section 2. [27]
Vide
Madras Act 17 of 1952,
Section 2 (w.e.f. 14-1-1953) as adapted by Andhra Pradesh A.L.O., 1953, [28]
Substituted by Act 33 of 1940, section 3, for
"and (d)". [29]
Substituted
by Act 33 of 1940,
section 3, for "and (c)". [30]
Vide Andhra
Pradesh Act 4 of 1999,
section 5. [31]
Sub-section (2)
omitted by Act 48 of
2001, section 4 (w.e.f. 24-9-2001). [32]
Vide Andhra
Pradesh Act 13 of
1996, section 2 (w.e.f. 15-6-1966). [33]
Inserted by Act 48 of 2001, section
5 (w.e.f. 24-9-2001). [34]
Inserted
by Registration (Andhra
Pradesh amendment) Act,
2019. [35]
Vide Andhra
Pradesh Act 4 of 1999,
section 6 (w.e.f. 1-4-1999). [36]
Vide Andhra
Pradesh Act 16 of
1999, section 4 (w.e.f. 31-12-1998). [37]
Vide Andhra
Pradesh Act 16 of
1999, section 5 (w.e.f. 31-12-1998). [38]
Section 67 omitted
by Act 48 of
2001, section 8 (w.e.f. 24-9-2001). [39]
Vide Andhra
Pradesh Act 13 of
1966, section 2 (w.e.f. 15-6-1966). [40]
Substituted by
the A.O. 1950, for "Provincial Government". [41]
Certain words
rep. by Act 5 of 1917, section
6 and Schedule. [42]
Inserted
by Act 48 of
2001, section 9 (w.e.f. 24-9-2001). [43]
Inserted
by Act 39 of 1948,
section 4. [44]
Substituted
by the A.O. 1950, for "Provincial Government". [45]
Substituted
by the A.O. 1937, for "Local Official Gazette". [46]
Vide Andhra
Pradesh Act 5 of 1960,
section 2 (w.e.f. 16-12-1960). [47]
Vide Andhra
Pradesh Act 16 of
1999, section 6 (w.e.f. 31-12-1998). [48]
Vide Andhra
Pradesh Act 4 of 1999,
section 7 (w.e.f. 1-4-1999). [49]
Vide Andhra
Pradesh Act 38 of
1974, section 2 (w.e.f. 1-11-1974). [50]
Inserted by
Andhra Pradesh Act 16
of 1999, Section 7 (w.e.f. 31-12-1998).REGISTRATION ACT, 1908 (ANDHRA PRADESH AMENDMENT)