Report No. 6

The Registration Act, 1908

Contents
Titel	The Registration Act, 1908
Part I	Preliminary
	Section 1
(A)	Addition
(B)	Immovable property
(C)	Lease
(D)	Representative
	Instrument" a "document
Part II	Of The Registration Establishment
	Sections 3 to 16
Part III	Of Registrable Documents
	Section 17(1)(a)
	Section 17(1)(b)
	Section 17(1)(c)
	Section 17(1)(d)
	Section 17(1)(e)
	Section 17(2)(i)
	Section 17(2)(ii)
	Section 17(2)(iii)
	Section 17(2)(iv)
	Section 17(2)(v)
	Section 17(2)(vi)
	Section 17(2)(vii)-(xii)
	Explanation to section 17(2)
	Section 17(3)
	Section 18
	Sections 19-22
Part IV	Time of Presentation
	Time of Presentation
	Section 23A
	Section 24
	Section 25
	Section 26
	Section 27
Part V	Place of Registration
	Section 28
	Section 40
	Section 29
	Section 30
Part VI	Of Presenting Documents for Registration
	Section 31
	Section 32
	Section 33
	Section 34
	Section 35
	Sections 71-77
Part VII	Of Enforcing The Appearance of Executants and Witnesses
	Sections 36-39
Part VIII	Of Presenting wills and Authorities to Adopt
	Section 40
	Section 41
Part IX	Of The Deposit of wills
	Sections 42-46
Part X	Of The Effects of Registration and Non-Registration
	Section 47
	Section 48
	Section 49
	Section 50
Part XI	Of The Duties and Powers of Registering Officers
	As to the Register-books and Indexes
	Section 52
	Section 53
	Section 55
	Section 57
	Section 58-62
	Section 63
	Section 64-67
	Section 68
	Section 69
	Section 70
Part XII	Of Refusal to Register
	Section 71-77
	Section 72-73
	Section 74
	Section 75
	Section 77
Part XIII	Of The Fees for Registration, Searches and Copies
	Section 78-80
Part XIV	Of Penalties
	Sections 81 to 84
Part XV	Miscellaneous
	Sections 85-86
	Section 87
	Section 88
	Section 89
	Section 90-91
Appendix I	Proposals As Inserted In The Body Of The Existing Act
Part I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Part II	Registrable Documents
3.	Documents of which registration is compulsory
4.	Documents which registration is optional
Part III	Registration
Chapter I	Conditions of Admissibility for Registration
5.	Documents in language not understood by registering officer
6.	Documents containing interlineations, blanks, erasures or alterations
7.	Description of property and maps or plans
Chapter I	Conditions of Admissibility for Registration
8.	Presentation
9.	Documents executed by several persons at different times
10.	Extension of time for presentation
11.	Documents executed out of India
12-13	Place of presentation
14.	Presentation at private residence
15.	Persons to present documents for registration
16 and 17.	Powers-of-attorney recognisable for the purposes of section 15
Chapter III	Procedure for Registration
18.	Appearance of parties
19.	Enquiry before registration
20.	Procedure on admission etc
21.	Procedure on denial of execution etc
22.	Procedure before the Registrar
23.	Suit in case of order of refusal by Registrar
24.	Registration of wills and authorities to adopt
Chapter IV	Procedure on Admitting to Registration
25.	Copying of the document or memorandum
26.	Particulars to be endorsed on documents admitted to registration
27.	Endorsements to be dated and signed by registering officer
28.	Certificate of registration
29.	Endorsement and certificates to be copied and document returned
30.	Procedure on presenting document in language unknown to registering officer
Chapter V	Power to Examine and Enforce The Appearance of Executants and Witnesses
31.	Power to administer oaths and record substance of statement
32.	Procedure where appearance of executant or witness is desired
33.	Officer or Court to issue and cause service of summons
34.	Persons exempt from appearance at registration office
35.	Law as to summonses, commission and witness
Chapter VI	Procedure where a Document is Registered at a Place where The whole or Part of the Property is not Situate
36.	Procedure where document relates to land in several sub-districts
Chapter VII	Effects of Registration and Non-Registration
37.	Effects of non-registration
38.	Time from which registered document operates
39.	Registered documents relating to property when to take effect against oral agreements
40.	Certain registered documents relating to land to take effect against unregistered documents
41.	Irregularities not affecting validity of registration
Part IV	Filing of Documents and Copies in Book 1
42.	Copies of orders, certificates, documents etc., to be sent to the registering officer
Part V	Deposit and Destruction of wills
43.	Deposit of wills
44.	Procedure on deposit of wills
45.	Withdrawal of sealed cover
46.	Proceedings on death of depositor
47.	Saving of certain enactments and powers of courts
48.	Destruction of wills
Part VI	Registration Establishment
Chapter I	Registration Officers and Registration office Establishment
49.	Inspector-General of Registration
50.	Districts and sub-districts
51.	Registrars and Sub-Registrars and their Offices
52.	Inspectors of Registration Offices
53.	Powers of Inspector-General to superintend registration office
54.	Powers of Registrar to superintend and control Sub-Registrars
55.	Absence of Registrar or vacancy in his office
56.	Absence of Registrar on duty in his district
57.	Absence of Sub-Registrar or vacancy in his office
58.	Reports to State Government of appointments under sections 55, 56 and 57
59.	Establishments for registering offices
60.	Seal of Registering Officer
Chapter II	Register Books and Indexes
61.	Register books to be kept in the several registration offices
62.	Entries to be numbered consecutively
63.	Current indexes and entries therein
64.	Indexes to be made by Registering Offices and their contents
65.	Registering officers to allow inspections of certain books and indexes and to give certified copies of entries
Chapter III	Fees for Registration, Searches and Copies
66.	Fees to be fixed by Union Government
67.	Publication of fees
68.	Fees payable on presentation
Part VII	Penalties
69.	Penalty for incorrectly endorsing, copying, translating or registering documents, with intent to injure
70.	Penalty for making false statements, delivering false copies or translations, false presentation, and abetment
71.	Registering officer to commence prosecutions
72.	Registering officers to be deemed public servants
Part II	Miscellaneous
73.	Registration of documents executed by Government Officers or certain public functionaries
74.	Destruction of unclaimed documents
75.	Registering officer not liable for things bona fide done or refused in his official capacity
76.	Power of State Government to make rules
77.	Exemption of certain documents executed by or in favour of Government
78.	Inspection and copies of such documents
Appendix II	Explanatory Notes on Sections of Appendix I
Appendix III	Comparative Tables
Table A	Showing the sections in the existing act and the corresponding sections in Appendix I
Table B	Showing The Sections In Appendix I And The Corresponding Sections In The Existing Act
Appendix IV	Suggestions in Respect of other Acts
I.	Civil Procedure Code
II.	Evidence Act
III.	Insolvency Acts
IV.	Transfer of Property Act
V.	Hindu Law
VI.	General Clauses Act
I	Registration by Panchayats
	It has been said in the report
II	Counterpart Of Lease
III	Authority to Adopt
IV	Representative of Minor
V	Section 28: Proposed Section 12
VI	Proposed Section 20
VII	Proposed Section 21
VIII	Sections 48 And 50 (Proposed Sections 39 And 40)
IX	Proposed Section 42(2), (3) & (4)