Report No. 6
47. Section 18.-
Section 18 provides for what is generally referred to as optional registration, that is, for cases in which a person may get a document registered even thought such registration is not compulsory under section 17. This being the scope of section 18, we consider that clauses (a) to (e) are unnecessary as each of them is only the obverse of a corresponding clause in section 17. Therefore, the purpose of section 18 would be served by retaining clause (f), with verbal alterations.
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