LexThe Registration ACT,1908
Madhya Pradesh · state statute
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THE REGISTRATION ACT, 1908
____________
ARRANGEMENT OF SECTIONS
PART I
PRELIMINARY
SECTIONS
1. Short title, extent and commencement.
2. Definitions.
PART II
OF THE REGISTRATION-ESTABLISHMENT
3. Inspector-General of Registration.
4. [Repealed.]
5. Districts and sub-districts.
6. Registrars and Sub-Registrars.
7. Offices of Registrar and Sub-Registrar.
8. Inspectors of Registration offices.
9. [Repealed.]
10. Absence of Registrar or vacancy in his office.
11. Absence of Registrar on duty in his district.
12. Absence of Sub-Registrar or vacancy in his office.
13. Report to State Government of appointments under sections 10, 11 and 12.
14. Establishments of registering officers.
15. Seal of registering officers.
16. Register-books and fire-proof boxes.
16A. Keeping of books in computer floppies, diskettes, etc.
PART III
OF REGISTRABLE DOCUMENTS
17. Documents of which registration is compulsory.
18. Documents of which registration is optional.
19. Documents in language not understood by registering officer.
20. Documents containing interlineations, blanks, erasures or alterations.
21. Description of property and maps or plans.
22. Description of houses and land by reference to Government maps or surveys.
PART IV
OF THE TIME OF PRESENTATION
23. Time for presenting documents.
23A. Re-registration of certain documents.
24. Documents executed by several persons at different times.
25. Provision where delay in presentation is unavoidable.
2
SECTIONS
26. Documents executed out of India.
27. Wills may be presented or deposited at any time.
PART V
OF THE PLACE OF REGISTRATION
28. Place for registering documents relating to land.
29. Place for registering other documents.
30. Registration by Registrars in certain cases.
31. Registration or acceptance for deposit at private residence.
PART VI
OF PRESENTING DOCUMENTS FOR REGISTRATION
32. Persons to present documents for registration.
32A.Compulsory affixing of photograph, etc.
33. Power-of-attorney recognizable for purposes of section 32.
34. Enquiry before registration by registering officer.
35. Procedure on admission and denial of execution respectively.
PART VII
OF ENFORCING THE APPEARANCE OF EXECUTANTS AND WITNESSES
36. Procedure where appearance of executant or witness is desired.
37. Officer or Court to issue and cause service of summons.
38. Persons exempt from appearance at registration-office.
39. Law as to summonses, commissions and witnesses.
PART VIII
OF PRESENTING WILLS AND AUTHORITIES TO ADOPT
40. Persons entitled to present wills and authorities to adopt.
41. Registration of wills and authorities to adopt.
PART IX
OF THE DEPOSIT WILLS
42. Deposit of wills.
43. Procedure on deposit of wills.
44. Withdrawal of sealed cover deposited under section 42.
45. Proceedings on death of depositor.
46. Saving of certain enactments and powers of Courts.
PART X
OF THE EFFECTS OF REGISTRATION AND NON-REGISTRATION
47. Time from which registered document operates.
3
SECTIONS
48. Registered documents relating to property when to take effect against oral agreements.
49. Effect of non-registration of documents required to be registered.
50. Certain registered documents relating to land to take effect against unregistered documents.
PART XI
OF THE DUTIES AND POWERS OF REGISTERING OFFICERS
(A) As to the Register-books and Indexes
51. Register-books to be kept in the several offices.
52. Duties of registering officers when document presented.
53. Entries to be numbered consecutively.
54. Current indexes and entries therein.
55. Indexes to be made by registering officers, and their contents.
56. [Repealed].
57. Registering officers to allow inspection of certain books and indexes, and to give certified copies
of entries.
(B) As to the procedure on admitting to registration
58. Particulars to be endorsed on documents admitted to registration.
59. Endorsements to be dated and signed by registering officer.
60. Certificate of registration.
61. Endorsements and certificate to be copied and document returned.
62. Procedure on presenting document in language unknown to registering officer.
63. Power to administer oaths and record of substance of statements.
(C) Special duties of Sub-Registrar
64. Procedure where document relates to land in several sub-districts.
65. Procedure where document relates to land in several districts.
(D) Special duties of Registrar
66. Procedure after registration of documents relating to land.
67. [Omitted.]
(E) Of the controlling powers of Registrars and Inspector-General
68. Power of Registrar to superintend and control Sub-Registrars.
69. Power of Inspector-General to superintend registration offices and make rules.
70. Power of Inspector-General to remit fines.
PART XII
OF REFUSAL TO REGISTER
71. Reasons for refusal to register to be recorded.
4
SECTIONS
72. Appeal to Registrar from orders of Sub-Registrar refusing registration on ground other than
denial of execution.
73. Application to Registrar where Sub-Registrar refuses to register on ground of denial of execution.
74. Procedure of Registrar on such application.
75. Order by Registrar to register and procedure thereon.
76. Order of refusal by Registrar.
77. Suit in case of order of refusal by Registrar.
PART XIII
OF THE FEES FOR REGISTRATION, SEARCHES AND COPIES
78. Fees to be fixed by State Government.
79. Publication of fees.
80. Fees payable on presentation.
PART XIV
OF PENALTIES
81. Penalty for incorrectly endorsing, copying, translating or registering documents with intent to
injure.
82. Penalty for making false statements, delivering false copies or translations, false personation, and
abetment.
83. Registering officers may commence prosecutions.
84. Registering officers to be deemed public servants.
PART XV
MISCELLANEOUS
85. Destruction of unclaimed documents.
86. Registering officer not liable for thing bona fide done or refused in his official capacity.
87. Nothing so done invalidated by defect in appointment or procedure.
88. Registration of documents executed by Government officers or certain public functionaries.
89. Copies of certain orders, certificates and instruments to be sent to registering officers and filed.
Exemptions from Act
90. Exemption of certain documents executed by or in favour of Government.
91. Inspection and copies of such documents.
92. [Repealed.]
Repeals
93. [Repealed]
THE SCHEDULE.—[Repealed.]
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THE REGISTRATION ACT, 1908
ACT No. 16 OF 19081
[18th December, 1908.]
An Act to consolidate the enactments relating to the Registration of Documents.
WHEREAS it is expedient to consolidate the enactments relating to the registration of documents; it is
hereby enacted as follows:—
PART I
PRELIMINARY
1. Short title, extent and commencement.—(1) This Act may be called the 2*** Registration
Act, 1908.
3[(2) It extends to the whole of India except the State of Jammu and Kashmir:
Provided that the State Government may exclude any districts or tracts of country from its operation.]
(3) It shall come into force on the first day of January, 1909.
2. Definitions.—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 4[an Indian], 5*** 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 t o the earth, but not standing timber, growing
crops nor grass;
1. It has been amended in its application to West Bengal by Ben. Act 5 of 1942 and West Ben. Acts 29 of 1950 and 31 of 1951;
to Maharashtra by Bombay Acts 5 of 1929, 17 of 1930, 18 of 1933, 24 of 1938, 14 of 1939, 10 of 1942, and 6 of 1960,
Maharashtra Acts 19 of 1960 and 20 of 1971: to the C.P. by C.P. Act 1 of 1937 and M.P. Act 8 of 1955: to Ma dras and Andhra
by Madras Acts 3 of 1936 and17 of 1952; to Orissa by Orissa Act 3 of 1933; to the Punjab by Punjab Acts 8 of 1941 and 19 of
1961; to Bihar by Bihar Acts 14 of 1947 and 24 of 1952; to Kerala by Kerala Act 7 of 1968; to Himachal Pradesh by H .P. Act
2 of 1969; to Pondicherry by Pondicherry Act 17 of 1970; to Uttar Pradesh by U.P. Acts 14 of 1971, 48 of 1975 and 57 of
1976; to Haryana by Haryana Act 36 of 1973; to Mah arashtra by Maharashtra Acts 29 of 1974 and 49 of 1975; to Tamil Nadu
by T.N. Act 31 of 1974; to Orissa by Orissa Act 11 of 1976 and to West Bengal by West Ben. Act 17 of 1978.
This Act has been extended to—
Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I, Goa, Daman and Diu by Reg. 11 of 1963, s. 3 and Sch. and the
whole of the Union territory of Lakshadweep by Reg. 8 of 1965, s. 3 and Sch. and Pondicherry by Act 26 of 1968, s. 3 and
Sch.
2. The word “Indian” omitted by Act 45 of 1969, s. 2.
3. Subs. by Act 3 of 1951, s. 3 and Sch., for sub-section (2) (w.e.f. 1-4-1951).
4. Subs. by the A.O. 1950, for “a Native of India”.
5. The words “his caste (if any) and” omitted by Act 17 of 1956, s. 2.
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1[(6A) “India” means the territory of India excluding the State of Jammu and Kashmir;]
(7) “l ease” 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.
2* * * * *
PART II
OF THE REGISTRATION-ESTABLISHMENT
3. Inspector-General of Registration.—(1) The State Government shall appoint an officer to be the
Inspector-General of Registration for the territories subject to such Government:
Provided that the State Government may, instead of making such appointment, direct that all or any
of the powers and duties hereinafter conferred and imposed upon the Inspector-General shall be exercised
and performed by such officer or officers, and within such local limits, as the State Government appoints
in this behalf.
(2) Any Inspector-General may hold simultaneously any other office under the Government.
4. [Branch Inspector-General of Sindh.]—Rep. by the A.O. 1937.
5. Districts and sub -districts.—(1) For the purposes of this Act, the State Government shall form
districts and sub-districts, and shall prescribe, and may alter, the limits of such districts and sub-districts.
(2) The districts and sub -districts formed under this section, together with the lim its thereof, and
every alternation of such limits, shall be notified in the Official Gazette.
(3) Every such alternation shall take effect on such day after the date of the notification as is therein
mentioned.
6. Registrars and Sub -Registrars.—The State Government may appoint such persons, whether
public officers or not, as it thinks proper, to be Registrars of the several districts, and to be Sub -Registrars
of the several sub-districts, formed as aforesaid, respectively
3* * * * *
7. Offices of Registrar and Sub -Registrar.—(1) The State Government shall establish in every
district an office to be styled the office of the Registrar and in every sub-district an office or offices to be
styled the office of the Sub-Registrar or the offices of the Joint Sub-Registrars.
(2) The State Government may amalgamate with any office of a Registrar, any office of a
Sub-Registrar subordinate to such Registrar, and may authoriz e any Sub-Registrar whose office has been
1. Ins. by Act 3 of 1951, s. 3 and the Sch. (w.e.f. 1-4-1951).
2. Cl. (11), ins. by the A.O. 1950 and omitted by s. 3 and Sch., ibid.
3. The proviso to s. 6, ins. by Act 4 of 1914, s. 2 and Sch., Pt. I and rep. by the A.O. 1937.
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so amalgamated to exercise and perform, in addition to his own powers and duties, all or any of the
powers and the duties of the Registrar to whom he is subordinate:
Provided that no such authoriz ation shall enable a Sub -Registrar to hear an appeal against an order
passed by himself under this Act.
8. Inspectors of registration -offices.—(1) The State Government may also appoint officers, to be
called Inspectors of registration-offices, and may prescribed the duties of such officers.
(2) Every such inspector shall be subordinate to the Inspector-General.
9. [Military cantonments may be decla red sub -districts or districts. ]—Rep. by the Repealing and
Amending Act, 1927 (10 of 1927), s. 3 and Sch. II.
10. Absence of Registrar or vacancy in his office. —(1) When any Registrar, other than the
Registrar of a district including a Presidency -town, is absent otherwise than on duty in his district, or
when his office is temporarily vacant, any person whom the Inspector -General appoints in this behalf, or,
in default of such appointment, the Judge of the District Court within the local limits of whose
jurisdiction the Registrar's office is situate, shall be the Registrar during such absence or until the 1[State]
Government fills up the vacancy.
(2) When the Registrar of a district including a Presidency -town is absent otherwise than on duty in
his district, or when his office is temporarily vacant, any person whom the Inspector -General appoints in
this behalf shall be the Registrar during such absence, or until the 1[State] Government fills up the
vacancy.
11. Absence of Registrar on duty in his district. —When any Registrar is absent from his office on
duty in his district, he may appoint any Sub -Registrar or other person in his district to perform, during
such absence, all the duties of a Registrar except those mentioned in sections 68 and 72.
12. Absence of Sub -Registrar or vacancy in his office. —When any Sub -Registrar is absent, or
when his office is temporarily vacant, any person whom the Registrar of the district appoints in this behalf
shall be Sub-Registrar during such absence, or until 2[the vacancy is filled up].
13. Report to State Government of appointments under sections 10, 11 and 12. —(1) 3*** All
appointments made under section 10, section 11 or section 12 shall be reported to the 1[State]
Government by the Inspector-General.
(2) Such report shall be either special or general, as the 1[State] Government directs.
4* * * * *
14. Establishments of registering officers.—5 * * * *
(2) The 1[State] Government may allow proper establishments for the several offices under this Act.
15. Seal of registering officers. —The several Registrars and Sub-Registrars shall use a seal bearing
the following inscription in English and in such other language as the State Government directs:—“The
seal of the Registrar (or of the Sub-Registrar) of”.
16. Register-books and fire-proof boxes.—(1) The 1[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 1[State] Government, and the pages of such books shall be consecutively
1. Subs. by the A.O. 1950, for “Provincial”.
2. Subs. by Act 4 of 1914 s. 2 and Sch., Pt. I for “the L.G. fills up the vacany”.
3. The words “All appointments made by the Inspector-General under section 6 and” ins. by s. 2 and Sch., Pt. I, ibid. and rep. by
the A.O. 1937.
4. Sub-section (3) rep.by the A.O. 1937.
5. Sub-section (1) rep. by ibid.
8
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 1[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.
2[16A. Keeping of books in computer floppies, diskettes, etc. —(1) Notwithstanding anything
contained in section 16, the books provided under sub-section ( 1) of that section may also be kept in
computer floppies or diskettes or in any other electronic form in the manner and subject to the safeguards
as may be prescribed by the Inspector-General with the sanction of the State Government.
(2) Notwithstanding anything contained in this Act or in any other law for the time being in force, a
copy or extracts from the books kept under sub-section (1) given by the registering officer under his hand
and seal shall be deemed to be a copy given under secti on 57 for the purposes of sub -section (5) of that
section.]
PART III
OF REGISTRABLE DOCUMENTS
17. Documents of which registration is compulsory. —(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
(20 of 1866) , or the Indian Registration Act, 1871 (8 of 1871) , or the Indian Registration Act, 1877
(3 of 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;
(d) leases of immovable property from year to year, or for any term exceeding one year, or
reserving a yearly rent; and
3[(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 co ntingent, of
the value of one hundred rupees and upwards, to or in immovable property:]
Provided that the State Government may, by order published in the Official Gazette, exempt from
the operation of this sub -section any lease s 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.
4[(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
1. Subs. by the A.O. 1950, for “Provincial”.
2. Ins. by Act 48 of 2001, s. 2 (w.e.f. 24-9-2001).
3. Ins. by Act 21 of 1929, s. 10.
4. Ins. by Act 48 of 2001, s.3 (w.e.f. 24-9-2001).
9
(Amendment) Act, 2001 (48 of 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 p roperty 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) 1[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, w hen executed, create, declare, assign, limit or extinguish any such right, title
or interest; or
(vi) any decree or order of a Court 2[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 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 (26 of 1871), or the Land Improvement Loans Act, 1883 (19 of 1883); or
(x) any order granting a loan under the Agriculturists, Loans Act, 1884 (12 of 1 884), or
instrument for securing the repayment of a loan made under that Act; or
3[(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 an y 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.
4[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.]
1. Subs. by Act 48 of 2001, s. 3, for “any document” (w.e.f. 24-9-2001).
2. Subs. by Act 21 of 1929, s. 10, for “and any award”.
3. Ins. by Act 39 of 1948, s. 2.
4. Ins. by Act 2 of 1927, s. 2.
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(3) Authorities to adopt a son, executed after the 1st d ay of January, 1872, and not conferred by a
will, shall also be registered.
18. Documents of which registration is optional. —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;
1[(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.
19. Docu ments in language not understood by registering officer. —If any document duly
presented for registration be in a language which the registering officer does not understand, and which is
not commonly used in the district, he shall refuse to register the documents, unless it be accompanied by a
true translation into a language commonly used in the district and also by a true copy.
20. Documents containing interlineations, blanks, erasures or alterations. —(1) The registering
officer may in his discretion refuse to accept for registration any document in which any interlineation,
blank, erasure or alteration appears, unless the persons executing the document attest with their signatures
or initials such interlineation, blank, erasure or alteration.
(2) If the registering officer registers any such document, he shall, at the time of registering the same,
make a note in the register of such interlineation, blank, erasure or alteration.
21. Description of property and maps or plans. —(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 ab out, 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 a ccompanied by a true copy of the map or plan, or, in case such
1. Ins. by Act 33 of 1940, s. 2.
11
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.
22. Description of houses and land by reference to Gove rnment maps or surveys.—(1) Where it
is, in the opinion of the 1[State] Government, practicable to describe houses, not being houses in towns,
and lands by reference to a Government map or survey, the 1[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.
PART IV
OF THE TIME OF PRESSENTATION
23. Time for presenting documents.—Subject to the provisions contained in sections 24, 25 and 26,
no document other than a will shall be accepted for registration unless presented for that purpose to the
proper officer within four months from the date of its execution:
Provided that a copy of a decree or order may be presented within four months from the day on which
the decree or order was made, or, where it is appealable, within four months from the day on which it
becomes final.
2[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 regist ration 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.]
24. Documents executed by several persons at different times. —Where there are several persons
executing a document at different times, such document may be presented for registration and re -
registration within four months from the date of each execution.
25. Provision where delay in presentation is unavoidable. —(1) If, owing to urgent necessity or
unavoidable accident, any document executed, or copy o f a decree or order made, in 3[India] is not
presented for registration till after the expiration of the time hereinbefore prescribed in that behalf, the
1. Subs. by the A.O. 1950, for “Provincial”.
2. Ins. by Act 15 of 1917, s. 2.
3. Subs. by Act 3 of 1951, s.3 and the Sch., for “the States” (w.e.f. 1-4-1951).
12
Registrar, in cases where the delay in presentation does not exceed four months, may direct that, on
payment of a fine not exceeding ten times the amount of the proper registration -fee, such document shall
be accepted for registration.
(2) Any application for such direction may be lodged with a Sub -Registrar, who shall forthwith
forward it to the Registrar to whom he is subordinate.
26. Documents executed out of India. —When a document purporting to have been executed by a ll
or any of the parties out of 1[India], is not presented for registration till after the expiration of the time
hereinbefore prescribed in that behalf, the registering officer, if satisfied—
(a) that the instrument was so executed, and
(b) that it has been presented for registration within four months after its arrival in 1[India],
may, on payment of the proper registration-fee, accept such document for registration.
27. Wills may be presented or deposited at any time. —A will may at any time be presented for
registration or deposited in manner hereinafter provided.
PART V
OF THE PLACE OF REGISTRATION
28. Place for registering documents relating to land. —Save as in this Part otherwise provided,
every document mentioned in section 17, sub -section (1), clauses ( a), (b), (c) 2[, (d) and ( e), section 17,
sub-section ( 2), in so far as such document affects immovable property,] and section 18, clauses ( a),
(b) 3[(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.
29. Place for registering other documents.—(1) Every document 4[not being a document referred to
in section 28 or a copy of a decree or order], may be presented for registration either in the office of the
Sub-Registrar in whose sub -district the document was executed, or in the offic e of any other Sub -
Registrar under the 5[State] Government at which all the persons executing and claiming under the
document desire the same to be registered.
(2) A copy of a decree or order may be presented for registration in the office of the Sub-Registrar in
whose sub-district the original decree or order was made, or, where the decree or order does not affect
immovable property, in the office of any the Sub-Registrar under the 5[State] Government at which all the
persons claiming under the decree or order desire the copy to be registered.
30. Registration by Registrars in certain cases. —(1) Any Registrar may in his discretion receive
and register any document which might be registered by any Sub-Registrar subordinate to him.
6* * * * * *
31. Registration or acceptance for deposit at private residence. —In ordinary cases the
registration or deposit of documents under this Act shall be made only at th e office of the officer
authorized to accept the same for registration or deposit:
1. Subs. by Act 3 of 1951, s. 3 and the Sch., for “the States” (w.e.f. 1-4-1951)
2. Subs. by Act 33 of 1940, s. 3, for “and (d)”.
3. Subs. by s. 3, ibid., for “and (c)”.
4. Subs. by Act 32 of 1940, s. 3 and the Second Sch., for certain words.
5. Subs. by the A.O. 1950, for “Provincial”.
6. Sub-section (2) omitted by Act 48 of 2001, s. 4 (w.e.f. 24-9-2001).
13
Provided that such officer may on special cause being shown attend at the res idence of any person
desiring to present a document for registration or to deposit a will, and accept for registration or deposit
such document or will.
PART VI
OF PRESENTING DOCUMENTS FOR REGISTRATION
32. Persons to present documents for registration. —Except in the cases mentioned in 1[sections
31, 88 and 89], every document to be registered under this Act, whether such registration be compulsory
or optional, shall be presented at the proper registration-office,—
(a) by some person executing or claiming under the same, or, in the case of a copy of a decree or
order, claiming under the decree or order, or
(b) by the representative or assign of such a person, or
(c) by the agent of such a person, represe ntative or assign, duly authoriz ed by power-of-
attorney executed and authenticated in manner hereinafter mentioned.
2[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 an d seller of such property mentioned in the
document shall also be affixed to the document.]
33. Power -of-attorney recognizable for purposes of section 32. —(1) For the purposes of
section 32, the following power-of-attorney shall alone be recognized, namely:—
(a) if the principal at the time of executing the power-of-attorney resides in any part of 3[India] in
which this Act is for the time being in force, a power-of-attorney executed before and authenticated
by the Registrar or Sub-Registrar within whose district or sub-district the principal resides;
(b) if the principal at the time aforesaid 4[resides in any part of India in which this Act is not in
force], a power-of-attorney executed before and authenticated by any Magistrate;
(c) if the principal at the time aforesaid does not reside in 3[India], a power-of-attorney executed
before and authenticated by a Notary Public, or any Court, Judge, Magistrate, 5[Indian] Consul or
Vice-Consul, or representative 6[***] of the Central Government:
Provided that the following persons shall not be required to attend at any registration -office or Court
for the purpose of executing any such power -of-attorney as is mentioned in clauses ( a) and ( b) of this
section, namely:—
(i) persons who by reason of bodily infirmity are unable without risk or serious inconvenience so
to attend;
(ii) persons who are in jail under civil or criminal process; and
(iii) persons exempt by law from personal appearance in court.
7[Explanation.—In this sub-section “India” means India, as defined in clause ( 28) of section 3 of the
General Clauses Act, 1897 (10 of 1897).]
1. Subs. by Act 39 of 1948, s. 3, for “section 31, and section 89”.
2. Ins. by Act 48 of 2001, s. 5 (w.e.f. 24-9-2001).
3. Subs. by Act 3 of 1951, s. 3 and the Sch., for “the States” (w.e.f. 1-4-1951).
4. Subs. by s.3 and Sch., ibid, for “resides in any other part of the States”.
5. Subs. by the A.O. 1950, for “British”.
6. The words “of His Majesty or” omitted ibid.
7. Ins. by Act 3 of 1951, s. 3 and the Sch.
14
(2) In the case of every such person the Registrar or Sub -Registrar or Magistrate, as the case may be,
if satisfied that the power -of-attorney has been voluntarily executed by the person purporting to be the
principal, may attest the same without requiring his personal attendance at the office or Court aforesaid.
(3) To obtain evidence as to the voluntary nature of the execution, the Registrar or Sub -Registrar or
Magistrate may either himself go to the house of the person purporting to be the principal, or to the jail in
which he is confined, and examine him, or issue a commission for his examination.
(4) Any power -of-attorney mentioned in this section may be proved by the production of it without
further proof when it purports on the face of it to have been executed before and authenticated by the
person or Court hereinbefore mentioned in that behalf.
34. Enquiry before registration by registering officer. —(1) Subject to the provisions contained in
this Part and in sections 41, 43, 45, 69, 75, 77, 88 and 89, no document shall be registered under this Act,
unless the persons executing such document, or their representatives, assigns or agents authorized as
aforesaid, appear before the registering officer within the time allowed for presentation under sections 23,
24, 25 and 26:
Provided that, if owing to urgent necessity or unavoidable accident all such persons do not so appear,
the Registrar, in cases where the delay in appe aring does not exceed four months, may direct that on
payment of a fine not exceeding ten times the amount of the proper registration fee, in addition to the fine,
if any, payable under section 25, the document may be registered.
(2) Appearances under sub-section (1) may be simultaneous or at different times.
(3) The registering officer shall thereupon—
(a) enquire whether or not such document was executed by the persons by whom it purports to
have been executed;
(b) satisfy himself as to the identity of t he persons appearing before him and alleging that they
have executed the document; and
(c) in the case of any person appearing as a representative, assign or agent, satisfy himself of the
right of such person so to appear.
(4) Any application for a directi on under the proviso to sub -section (1) may be lodged with a Sub -
Registrar, who shall forthwith forward it to the Registrar to whom he is subordinate.
(5) Nothing in this section applies to copies of decrees or orders.
35. Procedure on admission and denial of execution respectively. —(1)(a) If all the persons
executing the document appear personally before the registering officer and are personally known to him,
or if he be otherwise satisfied that they are the person they represent themselves to be, a nd if they all
admit the execution of the document, or
(b) if in the case of any person appearing by a representative, assign or agent, such representative,
assign or agent admits the execution, or
(c) if the person executing the document is dead, and his representative or assign appears before the
registering officer and admits the execution,
the registering officer shall register the document as directed in sections 58 to 61, inclusive.
(2) The registering officer may, in order to satisfy himself that the persons appearing before him are
the persons they represent themselves to be, or for any other purpose contemplated by this Act, examine
any one present in his office.
(3) (a) If any person by whom the document purports to be executed denies its execution, or
15
(b) if any such person appears to the registering officer to be a minor, an idiot or a lunatic, or
(c) if any person by whom the document purports to be executed is dead, and his representative or
assign denies its execution,
the registering officer shall refuse to register the document as to the person so denying, appearing or dead:
Provided that, where such officer is a Registrar, he shall follow the procedure prescribed in Part XII:
1[Provided further that the 2[State] Government may, by notification in the 3[Official Gazette], declare
declare that any Sub -Registrar named in the notification shall, in respect of documents the execution of
which is denied, be deemed to be a Registrar for the purposes of this sub-section and of Part XII.]
PART VII
OF ENFORCING THE APPEARANCE OF EXECUTANTS AND WITNESSES
36. Procedure where appearance of executant or witness is desired. —If any person presenting
any document for registration or claiming under any document, which is capable of being so presented,
desires the appearance of any person whose presence or testimony is necessary for the registration of such
document, the registering officer may, in his discretion, call upon such Officer or Court as the 2[State]
Government directs in this behalf to issue a summons requiring him to appear at the registration -office
either in person or by duly authorized agent, as in the summons may be mentioned, and at a time named
therein.
37. Officer or Court to issue and cause service of summons. —The officer or Court, upon recei pt
of the peon's fee payable in such cases, shall issue the summons accordingly, and cause it to be served
upon the person whose appearance is so required.
38. Persons exempt from appearance at registration -office.—(1)(a) A person who by reason of
bodily infirmity is unable without risk or serious inconvenience to appear at the registration-office, or
(b) a person in jail under civil or criminal process, or
(c) persons exempt by law from personal appearance in Court, and who would but for the provisions
next hereinafter contained be required to appear in person at the registration-office,
shall not be required so to appear.
(2) In the case of every such person the registering officer shall either himself go to the house of such
person, or to the jail in which he is confined, and examine him or issue a commission for his examination.
39. Law as to summonses, commissions and witnesses. —The law in force for the time being as to
summonses, commissions and compelling the attendance of witnesses, and for their remuneration in suits
before Civil Courts, shall, save as aforesaid and mutatis mutandis, apply to any summons or commission
issued and any person summoned to appear under the provisions of this Act.
PART VIII
OF PRESENTING WILLS AND AUTHORITIES TO ADOPT
40. Persons entitled to present wills and authorities to adopt. —(1) The testator, or after his death
any person claiming as executor or otherwise under a will, may present it to any Registrar or
Sub-Registrar for registration.
1. InExcerpt shown. Open the full act in Lexace.