1 [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 and seller of such property mentioned in the document shall also be affixed to the document.] STATE AMENDMENT Uttarakhand Amendment of section 32-A. --In section 32-A of the Principal act,-- (1) in sub-section (1)- (i) the words, "in such areas as may be notified by the State Government", shall be omitted; (ii) the word photostat wherever occurring including heading, shall be omitted; (2) in sub-section (2)- (i) for the words "photostat copy" the words "true copy" shall be substituted; (ii) for clauses (b) and (c), the following clause shall be inserted, namely:- "(b) be compared and verified by such official as may be directed by the Registering Officer." (3) Sub-section (3) shall be omitted. [ Vide Uttarakhand Act 24 of 2014, s.7] Repealed at section 32-B. --Section 32-B of the Principal Act shall be repealed. [ Vide Uttarkhand Act 24 of 2014, s. 8]Open in Lexace · Ask the AI about this section
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