Save as in this Part otherwise provided, every document mentioned in section 17, sub-section (1) , clauses (a) , (b) , (c) 1 [, (d) and (e) , section 17, sub-section (2), insofar as such document affects immovable property,]and section 18, clauses (a), (b) 2 [ (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. STATE AMENDMENT Orissa Amendment of section 28.-- In section 28 of the principal Act,-- (i) for the word, brackets and letter and (e) , the commas, brackets, letters and word, (e), (f) and (g) shall be substituted; and (ii) the words or some portion shall be omitted. [ Vide Orissa Act 8 of 2002, s. 6] Rajasthan Amendment of section 30, Central Act 16 of 1908 .-In section 30 of the principal Act, the brackets and figure (l) and sub-section (2) shall be omitted. [ Vide Rajasthan Act 18 of 1989, s. 4]Open in Lexace · Ask the AI about this section
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