Report No. 34

Indian Registration Act, 1908

Contents
	Indian Registration Act, 1908
	Genesis of the Report
	Clause 1(2) to 1(7)
(a)	Standing timber
(b)	Fruit and Juice
(c)	Machinery
(d)	Other points
	Clause 2(8) to 2(12)
	Clause 3(1)(a) to (1)(d)
	Clause 3(1)-Explanations
	Clause 3(2)(a) and (2)(b)
	Clause 3(2)(c)
	Clause 3(2)(d)
	Clause 3(2)(c) to 3(2)(f)
	Clause 3(3)-Adoption
	Clause 5-Documents in other languages
	Clause 6-Points for photostat copies
	Clause 7(1)
	Chart
	Clause 8(1)-Time for presenting documents
	Clause 9-Documents executed by several persons in different times
	Clauses 10-Fine for delay in presentation
	Clause 11-Documents executed outside India
	Clause 12(1)-Place of presentation
	Cases 1 to 7
	Analysis
	Clause 12(2) and 12(3)
	Clause 12(4)
	Clause 13
	Clause 14
	Clause 15(a)(i)
	Clause 15(b)
	Clause 15(c)
	Clause 16 and 17
	Clause 18 and 19
	Clause 20(1)(a) and (b)(ii)-Reading over document and proof of attestation
	Clause 20(2) and Clause 20(3)
	Clause 21
	Clause 22
	Clause 23 and 24
	Clause 25 to 28
	Clause 29 to 37
	Clause 38 to 40
	Clause 41
	Clause 42(1)
	Clause 42(2) to 42(4)
	Clause 43 to 45
	Clause 46 and 47
	Clause 48 and 49
	Clause 49 to 60
	Clause 61 to 65
	Clause 66 to 69
	Clause 70-New point regarding licensing of document writers
	Clause 71 to 76
	Clause 77-Exemption for Government
	Clause 78
	Code of Civil Procedure
	Suggested new provisions
	Later Suggestions
	Form 6A in Appendix 1 to the West Bengal Registration Rules, 1962 is as follows2
	Recommended Changes
Appendix	Draft Amendments to the Existing Act
	Draft Amendments to the Existing Act