The Registration Act, 1908

96 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Inspector-General of Registration.
Section 4 — [Repealed.].
Section 5 — Districts and sub-districts.
Section 6 — Registrars and Sub-Registrars.
Section 7 — Offices of Registrar and Sub-Registrar.
Section 8 — Inspectors of Registration offices.
Section 9 — [Repealed.].
Section 10 — Absence of Registrar or vacancy in his office.
Section 11 — Absence of Registrar on duty in his district.
Section 12 — Absence of Sub-Registrar or vacancy in his office.
Section 13 — Report to State Government of appointments under sections 10, 11 and 12.
Section 14 — Establishments of registering officers.
Section 15 — Seal of registering officers.
Section 16 — Register-books and fire-proof boxes.
Section 16A — Keeping of books in computer floppies, diskettes, etc.
Section 17 — Documents of which registration is compulsory.
Section 18 — Documents of which registration is optional.
Section 19 — Documents in language not understood by registering officer.
Section 20 — Documents containing interlineations, blanks, erasures or alterations.
Section 21 — Description of property and maps or plans.
Section 22 — Description of houses and land by reference to Government maps or surveys.
Section 23 — Time for presenting documents.
Section 23A — Re-registration of certain documents.
Section 24 — Documents executed by several persons at different times.
Section 25 — Provision where delay in presentation is unavoidable.
Section 26 — Documents executed out of India.
Section 27 — Wills may be presented or deposited at any time.
Section 28 — Place for registering documents relating to land.
Section 29 — Place for registering other documents.
Section 30 — Registration by Registrars in certain cases.
Section 31 — Registration or acceptance for deposit at private residence.
Section 32 — Persons to present documents for registration.
Section 32A — Compulsory affixing of photograph, etc.
Section 33 — Power-of-attorney recognisable for purposes of section 32.
Section 34 — Enquiry before registration by registering officer.
Section 35 — Procedure on admission and denial of execution respectively.
Section 36 — Procedure where appearance of executant or witness is desired.
Section 37 — Officer or Court to issue and cause service of summons.
Section 38 — Persons exempt from appearance at registration-office.
Section 39 — Law as to summonses, commissions and witnesses.
Section 40 — Persons entitled to present wills and authorities to adopt.
Section 41 — Registration of wills and authorities to adopt.
Section 42 — Deposit of wills.
Section 43 — Procedure on deposit of wills.
Section 44 — Withdrawal of sealed cover deposited under section 42.
Section 45 — Proceedings on death of depositor.
Section 46 — Saving of certain enactments and powers of Courts.
Section 47 — Time from which registered document operates.
Section 48 — Registered documents relating to property when to take effect against oral agreements.
Section 49 — Effect of non-registration of documents required to be registered.
Section 50 — Certain registered documents relating to land to take effect against unregistered documents.
Section 51 — Register-books to be kept in the several offices.
Section 52 — Duties of registering officers when document presented.
Section 53 — Entries to be numbered consecutively.
Section 54 — Current indexes and entries therein.
Section 55 — Indexes to be made by registering officers, and their contents.
Section 56 — [Repealed.].
Section 57 — Registering officers to allow inspection of certain books and indexes, and to give certified copies of entries.
Section 58 — Particulars to be endorsed on documents admitted to registration.
Section 59 — Endorsements to be dated and signed by registering officer.
Section 60 — Certificate of registration
Section 61 — Endorsements and certificate to be copied and document returned.
Section 62 — Procedure on presenting document in language unknown to registering officer.
Section 63 — Power to administer oaths and record of substance of statements.
Section 64 — Procedure where document relates to land in several sub-districts.
Section 65 — Procedure where document relates to land in several districts.
Section 66 — Procedure after registration of documents relating to land.
Section 67 — [Omitted.].
Section 68 — Power of Registrar to superintend and control Sub-Registrars.
Section 69 — Power of Inspector-General to superintend registration offices and make rules.
Section 70 — Power of Inspector-General to remit fines.
Section 71 — Reasons for refusal to register to be recorded.
Section 72 — Appeal to Registrar from orders of Sub-Registrar refusing registration on ground other than denial of execution.
Section 73 — Application to Registrar where Sub-Registrar refuses to register on ground of denial of execution.
Section 74 — Procedure of Registrar on such application.
Section 75 — Order by Registrar to register and procedure thereon.
Section 76 — Order of refusal by Registrar.
Section 77 — Suit in case of order of refusal by Registrar.
Section 78 — Fees to be fixed by State Government.
Section 79 — Publication of fees.
Section 80 — Fees payable on presentation.
Section 81 — Penalty for incorrectly endorsing, copying, translating or registering documents with intent to injure.
Section 82 — Penalty for making false statements, delivering false copies or translations, false personation, and abetment.
Section 83 — Registering officers may commence prosecutions.
Section 84 — Registering officers to be deemed public servants.
Section 85 — Destruction of unclaimed documents.
Section 86 — Registering officer not liable for thing bona fide done or refused in his official capacity.
Section 87 — Nothing so done invalidated by defect in appointment or procedure.
Section 88 — 88. Registration of documents executed by Government officers or certain public functionaries.
Section 89 — Copies of certain orders, certificates and instruments to be sent to registering officers and filed.
Section 90 — Exemption of certain documents executed by or in favour of Government.
Section 91 — Inspection and copies of such documents.
Section 92 — [Repealed.].
Section 93 — [Repealed.].

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