Section 60 — Registration under this Act to be deemed equivalent to registration under Indian Registration Act, 1877.

Every instrument executed and registered in accordance with the foregoing provisions shall be deemed to have been duly registered under the provisions of the 1 Indian Registration Act, 1877 (3 of 1877); and no instrument which ought to have been executed before a Village-registrar but has been otherwise executed shall be registered by any officer acting under the said Act, or in any public office, or shall be authenticated by any public officer. [* * *]

Official Hindi (PDF) ↗

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