(1) The endorsements and certificate referred to and mentioned in sections 59 and 60 shall thereupon be copied into the margin of the Register-book, and the copy of the map or plan (if any) mentioned in section 21 shall be filed in Book No. 1. (2) The registration of the document shall thereupon be deemed complete, and the document shall then be returned to the person who presented the same for registration, or to such other person (if any) as he has nominated in writing in that behalf on the receipt mentioned in section 52. STATE AMENDMENTS Karnataka Amendment of section 61.-- For sub-section (1) of section 61 of the principal Act the following sub-section shall be substituted namely:-- "(1) The endorsements and certificate referred to and mentioned in sections 59 and 60 shall thereupon be copied into the true copy of the document presented along with the document and the true copy of the map or the plan (if any) mentioned in section 21 shall also be filed along with the true copy of the document." [ Vide Karnataka Act 55 of 1976, s. 13] Kerala Amendment of section 61.-- for sub-section (1) of section 61 of the principal Act, the following subsection shall be substitute, namely:-- "(1) The endorsement and certificate referred to and mentioned in sections 59 and 60 shall thereupon be copied into the true copy of the document presented along with the document, and the true copy of the map or plan (if any) mentioned in section 21 shall also be filed along with the true copy of the document." [ Vide kerala Act 7 of 1968, s. 12] Orissa Amendment of section 61.-- In the principal Act, for sub-section (1) of section 61, the following sub-section shall be substituted, namely:-- "(1) The endorsements and certificates referred to and mentioned in sections 59 and 60 shall thereupon be copied into the true copy of the document presented along with the document, and the true copy of the map or plan, if any, mentioned in section 21 shall also be filed alongwith the true copy of the document.". [ Vide Orissa Act 14 of 1989, s. 11] Tripura-- Amendment of section 61.-- In sub-section (1) of the section 61 of the principal Act, the words "the margin of" shall be omitted. [ Vide Tripura Act 7 of 1982, s. 11]Open in Lexace · Ask the AI about this section
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