LexSection 386 — When Registrar or Sub-Registrar to be deemed a Civil Court.
Bharatiya Nagarik Suraksha Sanhita, 2023
When the State Government so directs, any Registrar or any Sub-Registrar appointed under the Registration Act, 1908 (16 of 1908), shall be deemed to be a Civil Court within the meaning of sections 384 and 385.Open in Lexace · Ask the AI about this section