Registration Act, 1908

[Act No. 16 of Year 1908, dated 18th.December, 1908]

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4	Branch Inspector-General of Sindh [Repealed]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9	Military cantonments may be declared sub-districts or districts [Repealed]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

An Act to consolidate the enactments relating to the registration of documents.

WHEREASit is expedient to consolidate the enactments relating to the registration of documents; it is hereby enacted as follows:-