Report No. 31

Appendix

Recommendation as shown in the form of a Draft Amendment

(This is a rough draft only)

In section 30 of the Indian Registration Act, 1908 (16 of 1908), for sub-section (2), substitute the following sub-section, namely:-

"(2) The Registrar of a district including a Presidency-town, and the Registrar of the Delhi District may register any document referred to in section 28 without regard to the situation in any part of India of the property to which the document relates."