Registration (Tamil Nadu Amendment) Act, 2021

[24 OF 2022]

[07th May 2022]

An Act further to amend the Registration Act, 1908 in its application to the State of Tamil Nadu.

BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Seventy-second Year of the Republic of India as follows:-

Section - 1. Short title, extent and commencement.

(1)     This Act may be called the Registration (Tamil Nadu Amendment) Act, 2021.

(2)     It extends to the whole of the State of Tamil Nadu.

(3)     It shall come into force on such date as the State Government may, by notification, appoint.

Section - 2. Amendment of section 32.

To section 32 of the Registration Act, 1908 (hereinafter referred to as the principal Act), the following proviso shall be added, namely:-

"Provided that the State Government may, by notification, specify such documents which may be presented through electronic means.".

Section - 3. Substitution of section 32-A.

For section 32-A of the principal Act, the following sections shall be substituted, namely:-

"32-A. Registration by electronic means.-

In cases, where the document is presented for registration by electronic means, the procedure for its presentation, appearance for admission, endorsements, manner of fixing signature and seal, mode of payment of registration fees and other fees and such other process, shall be such as may be prescribed by rules made in this behalf.

32-AA. 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.".

Section - 4. Amendment of section 52.

In section 52 of the principal Act, in sub-section (1), in clause (a), for the expression "under section 32-A", the expression "under section 32-AA" shall be substituted.

Section - 5. Amendment of section 69.

In section 69 of the principal Act, in sub-section (1), after clause (gg), the following clause shall be inserted, namely:-

"(ggg) regulating the procedure for presentation of documents, appearance for admission, endorsements, manner of fixing signature and seal, mode of payment of registration fees and other fees and such other process, when the document is presented by electronic means.".