Report No. 31

4. Points in favour of the suggested change.-

In our opinion, the following points justify the suggested change1.

First, Delhi is a cosmopolitan place with a population representing inhabitants of numerous States of India as well as of foreign countries. Transactions involving immovable property situated elsewhere but entered into between parties resident in Delhi are increasing, and are likely to increase further. Secondly, Delhi is fast developing as an important centre of business, and for that reason also, transactions (like mortgages) between residents of Delhi, though affecting property outside it, are not rare. Thirdly, legal talent and draftsmanship of a fairly high order is available in Delhi, so that description of the situation of the property2 may be expected to have been done with care and precision.

Fourthly, Delhi is the seat of the Central Government, and the Central Government is entering into several transactions affecting immovable properties situated all over India. Instead of the parties being required to go to the Sub-Registrar within whose jurisdiction the property is situated, (as at present)3, it would certainly be advantageous if the Registrar of Delhi is also empowered to register any document relating to any property wherever situate in India.

1. Para. 2, supra.

2. As to need for accuracy of description, see para. 10, infra.

3. Section 28, Indian Registration Act, 1908.