REGISTRATION (KARNATAKA AMENDMENT) ACT, 1975

Preamble 1 - THE REGISTRATION (KARNATAKA AMENDMENT) ACT, 1975

THE REGISTRATION (KARNATAKA AMENDMENT) ACT, 1975

[Act No. 28 of 1975]

[24th July 1975]

PREAMBLE

An Act to amend the Registration Act, 1908, in its application to the State of Karnataka.

WHEREAS it is expedient to amend the Registration Act, 1908 (Central Act 16 of 1908) in its application to the State of Karnataka;

BE it enacted by the Karnataka State Legislature in the Twenty-sixth year of the Republic of India as follows :-

Section 1 - Short title and commencement

(1)     This Act may be called the Registration (Karnataka Amendment) Act, 1975.

 

(2)     It shall come into force at once.

Section 2 - Insertion of new section 80A

After section 80 of the Registration Act, 1908 (Central Act 16 of 1908) the following section shall be inserted, namely:-

"80A. Deficient amount of fees payable and their recovery.-  

(1)     If the value of the property has been increased under section 45A of the Karnataka Stamp Act, 1957 (Karnataka Act 34 of 1957), consequential increase in the fee for the registration of documents under this Act shall be paid by the person liable to pay the same within a period of thirty days from the date, the order determining the market value of the property is communicated to him.

(2)     The fee payable under sub-section (1) may be recovered as an arrear of land revenue".