Bare Acts Live

The Chhattisgarh Registration Rules, 1939

Published vide Notification No. 1618/R, dated 12-12-1939

cg116

Part I

Preliminary

[(i) "The act" means the Registration Act, 1908, and a reference, made to any Act shall be deemed to mean, for the purpose of Berar, a reference to such Act as applied to Berar unless such meaning is, on the face of it, inapplicable;

(iii) "Registration Office" includes the office of Registrar, Sub-Registrar and Joint Sub-Registrar.]

Part II

Note:-(1) The time limit prescribed in Section 26 for the presentation of documents executed out of India cannot be extended under Section 25.

(a) A document which is not in a language commonly used in the district, is not understood by the Registering Officer, and is unaccompanied by a true translation and a true copy, as required by Section 19 of the Act.

(b) A document which is illegible or is in a character other than the ordinary character of the language purporting to be used in the district and is unaccompanied by a true transliteration into the ordinary character of the language and by a true copy.

(c) A document which contains an interlineation, blank, erasure or alteration which has not been attested with the signature or initials of the person executing the document, as required by Section 20 of the Act.

(d) A document in which the description of immovable property is not sufficient for the identification of such properly, as required by Section 21 of the Act.

(e) A document in which land is not described in accordance with the instructions contained in Rule 18 when a survey has been extended to the land or a record of rights has been prepared for the land.

(f) A document which contains a map or plan of which no copy has been filed, as required by Section 21 (4) of the Act.

(g) A document which requires a stamp under the Court Fees Act, 1870, is improperly stamped.

(h) A document which does not bear the date of its execution or bears a date subsequent to the date of presentation.

(i) A document which is liable to ad valorem duty under the Indian Stamp Act, 1899, and the value or consideration of which is either not stated in money or is only partly so stated, vide Section 27 of the Act.

[(j) A document comprising immovable property partly situated in the Municipality or Corporation or Block and partly situated outside it, which does not contain the particulars about the value or consideration separately as required by Section 161 of the Chhattisgarh Municipalities Act, 1961: Section 133 A of the Chhattisgarh Municipal Corporation Act, 1956; Section 68 of the Chhattisgarh Panchayat Act, 1981.]

(k) A document which, being a lease of immovable property, other than a lease for agricultural purposes, has not been executed by both the lessor and the lessee, vide Section 107 of the Transfer of Property Act, 1882, as amended by Section 55 of Act XX of 1929.

[(l) A document required to be registered under the provisions of the clauses (a) to (e) of sub-section (1) of Section 17 of the Act which purports to transfer, assign, limit or extinguish the right, title, or interest of any person to or in any immovable property valued at more than two lakhs, and along with a certificate from the Income Tax Officer to the following effect has not been furnished :-

(b) that registration of the document will not prejudicially affect the recovery of any existing liability under any of the aforesaid Act.]

[(m) A document required to be registered under the provisions of clauses (a) to (e) of sub-section (1) of Section 17 of the Registration Act, 1908 pertaining to Agricultural Land, which is not presented alongwith the Bhoo Adhikar Avam Rin Pustika as required by Section 114 (a) of the Chhattisgarh Land Revenue Code, 1959.]

[(n) A document relating to transfer of immovable property which is not accompanied by a statement in duplicate prescribed under Section 269-P of the Income Tax Act, 1961 (No. 43 of 1961)].

[(o) A document required to be registered under the provisions of clauses (a) to (e) of sub-section (1) of Section 17 of Registration Act, 1908 (No. 16 of 1908) pertaining to Agricultural land is not presented alongwith a copy of the Panchsala Khasra [certified by the patwari of the concerned circle or] a Revenue Officer authorised by the Revenue Department in this behalf.]

(a) the payment of money or delivery of goods made in the presence of the Registering Officer,

(b) an admission of the receipt of consideration in whole or part, and

(c) the balance of consideration, if any, remaining to be received after registration.

Note :- The word "handwriting" referred to in this rule shall be taken to include typewriting. The Inspector-General of Registration may allow a Registering Officer, to use with his own hand, typewriter for the purpose of recording endorsements on documents presented to him for registration.

On presentation and before acceptance

(a) That the document is not properly stamped in accordance with the Indian Stamp Act, 1899, or rules framed under that Act, and having been impounded, that has been returned by the Collector who has not, by his certificate, made under Section 40 (1) (a) of the said Act, rendered the document admissible for registration.

(b) That the document has not been presented by a person executing or claiming under it, or by his representative or assign, or by an agent of any of them, duly authorised by a power-of-attorney executed and authenticated under Section 33 of the Act, vide Section 32 of the Act.

(c) That, in the case of a will or authority to adopt, the presenter is not entitled to present the instrument under Section 40 of the Act.

(d) That presentation of the document is time-barred under Section 23, 23-A, 24 or 26 of the Act, application under Section 25 of the Act for extension of the period having been rejected by the Registrar.

(e) That a document returned under clause (a) or clause (b) of Rule 19 for presentation with a true translation, transliteration or true copy, is again presented, without the necessary accompaniments.

[(e-1) That a document returned under clause (m) of Rule 19 for presentation with Bhoo Adhikar Avam Rin-Pustika is again presented, without the same.]

[(e-2) That a document returned under clause (n) of Rule 19 for presentation, with the required statement, is again presented without the same.]

[(e-3) That the document returned under clause (1) of Rule 19 for presentation with the required certificate from the Income Tax Officer is presented again without the same.

(e-5) That the document returned under clause (o) of Rule 19 for presentation with the required evidence to show that the notice of the intended transfer, to the Competent Authority is given and is again presented without the same.]

[(e-6) That the document returned under clause (i) of Rule 19 for presentation with the certified copy of Panchsala Khasra is presented again without it.]

(f) That the document has not been correctly drafted (Sections 20 to 22 of the Act), or property stamped under the Court Lees Act, 1870, and correction or amendment is impracticable or has not been made in the time given vide Rule 22 or 20 respectively.

[(g) x x x]

[(h-1) x x x

(k) x x x]

After acceptance

(l) That appearance of persons executing documents of their representatives assigns or agents authorised under Section 33 of the Act has not taken place without the time allowed by Section 34 of the Act.

Note :- If after acceptance of a document it appears probable that the period allowed by Section 34 of the Act will expire before the executants appear, the Registering Officer shall advice the presenter to apply for an extension of time.

(m) That the identity of the executants has not been established to the satisfaction of the Registering Officer; or that an alleged representative, assign or agent has failed to prove his status, vide Section 35 of the Act.

(n) That the death of the person alleged to have executed the document has not been proved.

(o) That the person by whom the document purports to have been executed appears to be a minor, idiot or lunatic.

(p) That the execution is not admitted by the executant personally, or by any one of the several representatives, left by a deceased executant, vide Section 35 of the Act.

(q) That, in the case of wills and authorities, to adopt presented after the death of the testator or donor, the execution is not proved, vide Section 41 of the Act.

(r) That fees and fines, having been demanded, have not been paid, vide Sections 25, 34 and 80 of the Act.

(s) If the document being a lease of immovable property has not been executed by both the lessor and the lessee after it has been returned for amendment under clause (k) of Rule 19.

Note :- In order to avoid this, Sub-Registrar should see that the order of refusal is made on or a little before the date on which the maximum period prescribed for appearance expires.

Registration of copies of decrees and orders of Courts

Note :- If a document is defective in these particulars, it shall be returned to the presenter to have the defects removed before registration is refused.

Registration of copies of documents sent by Courts and offices under the provisions of the Registration Act

"Filed in supplementary book I, Volume , on page(s) as serial number...........on the...........day of 19....

Signature and designation of
the Registering Officer".

(a) Court of....................

(b) Suit No of 19...............

(c) Plaintiffs and defendant's names.

(d) The words "by decree made in the above suit and dated this document was ordered to be cancelled, vide letter from the Judge....................No........., dated......

Signature of Registering Officer
and official designation."

"This is a copy of the document as rectified under Section 31 of the Specific Relief Act, 1877, vide serial No Volume, Book No of 19...........

Signature of Registering Officer
and official designation."

(a) to the Sub-Registrars or Registrars concerned who with reference to Sections 64, 65 and 66 of the Act shall record the fact of rectification or cancellation against the appropriate memorandum or copy, as the case may be, already filed with them,

(b) to the Tehsilar as required by Section 112 of the Chhattisgarh Land Revenue Code, 1959.

"Sealed cover opened on the application of........... son of.......... on the day of. 19....................... and contents thereof copied in Book 3 as serial No of 19.........

Signature and official title of
Registering Officer."

Authentication of powers-of-attorney

Late Presentation and Late Appearance

(a) Date of making application.

(b) Date of Transmission of application to the Registrar.

(c) Date of return of application from the Registrar.

(d) Date of communication of the Registrar's order to the applicant.

Scale

(i) Where the delay does not exceed a month, a fine of twice the amount of the proper registration fee.

(ii) Where the delay exceeds one month, but docs not exceed two months, a fine of four times the amount of proper registration fee.

(iii) Where the delay exceeds two months, but docs not exceed three months, a fine of six times the amount of the proper registration fee.

(iv) Where the delay exceeds three months, but does not exceed four months, a fine of ten times the amount of the proper registration fee.

Disposal of Unclaimed Documents

Form of Register

"The document referred to above was destroyed before me on this.............. day of........... 19........., it having been in the unclaimed list of this office from the............day of. 19.......; and due notice of its intended destruction under Rule 81 having been sent to...........son of.............and.........son of..........on the.......... day of.......... 19..........

Signature and official title of
Registering Officer".

Offices and Records

(b) or if the office opens from a time different than from the time the office opens upto the end the last but one hour before the office closes.]

Note :- The aforesaid books and indexes shall be according to Forms 1 to 19 and 24 to 27 of Appendix B.

(a) True copies and true translations or transliterations (Section 62 of the Act).

(b) Copies and memoranda of registered documents received from other offices (Sections 64 to 67 of the Act).

(c) Copies of loan orders issued by officers under the Land Improvement Loans Act, 1883 [Section 89 (1) of the Act].

(d) Copies of certificates of sale of immovable property granted by Civil Courts under Order XXL Rule 94. Civil Procedure Code [Section 89 (2) of the Act].

(e) Copies of loan orders ami mortgage deeds executed as security for loans granted under the Agriculturists' Loans Act, 1884, sent by officers granting the loans [Section 89 (3) of the Act],

(f) Copies of sale certificates granted by Revenue Officers to the purchasers of immovable property sold by public auction [Section 89 (4) of the Act].

(g) Copies of certificates of sales granted by sale officers under Section 20 of the Central Provinces Co-operative Land Mortgage Banks Act, 1937 [Section 89 (5) of the Act].

[(h) Spare copies of all documents prepared on printed, lithographed, typed, cyclostyled, cyclotyped or photostat forms and presented for registration in book 1, 3 or 4.]

[(i) Copies of documents creating charge variation of mortgage duly certified to be true copy by an employee of the bank authorised to sign on its behalf as required by Section 8 of the Chhattisgarh Krishi Udhar Pravarlan Tatha Prakirn Upabandha (Bank) Adhiniyam, 1972.

(j) Copy of the instrument where by immovable property is mortgaged for the purpose of securing repayment of the loan as required by Section 36 (1) of the Chhattisgarh Sahkari Bhoomi Vikas (Bank) Adhiniyam, 1966.]

Note :- Copies of maps and plans attached to documents shall be filed in the book in which the document to which they refer is copied or filed.

(a) of the records which are in the office at the time of the transfer,

(b) of all blank books in stock,

(c) of all furniture, and

(d) of all the keys with their numbers (including the duplicate key of the office door), which are made over to the officer taking over charge.

Certificate

Sub-Registrar".

Maintenance of the Registration Records

(a) Interlineations, additions or mis-spellings, of a single word shall be marked with a single marks x in ink over the defect, with a similar x mark and the word "sic", with the initials of the Registering Officer in the margin of the book.

(b) Erasures, additions or interlineations of more than one word shall he marked with two marks x x, one at each end of the erasure, addition or interlineation, with similar marks and the word "erasure", "addition" or "interlineation" between them with the initials of the Registering Officer in the margin of the book.

(c) An erasure accompanied by interlineation of an entry substituted for the one erased, the erasure as prescribed in clause (b) and the interlineation shall be marked with marks x x, one at each end of the correct entry, with similar marks and the word "sic" between them with the initials of the Registering Officer, in the margin of the book.

(a) orders issued under the Land Improvement Loans Act;

(b) certificates of sale of immovable properly granted under Order XXI, Rule 94, Civil Procedure Code;

(c) orders under the Agriculturists' Loans Act, and mortgage deeds executed as security for such loans;

(d) certificates granted by Revenue Officers to purchasers of immovable property sold by public auction;

(e) certificates of sale of immovable property granted under Section 20 of the Central Provinces Co-operative I and Mortgage Banks Act, 1937;

[(f) documents creating charge, variation or mortgage sent under Section 8 of the Chhattisgarh Krishi Udhar Pravartan Tatha Prakirn Upabandha (Bank) Adhiniyam, 1972;

(g) instruments whereby immovable property is mortgaged under sub-section (1) of Section 36 of the Chhattisgarh Sahkari Bhoomi Vikas (Bank) Adhiniyam, 1966,]

"Filed in supplementary book 1, volume............on page(s)....., as serial number.........., on the................. day of............... 19........

Signature arid designation of
the Registering Officer."

The preparation of Indexes

(a) Fees charged in excess of the authorised scale.

(b) Fees paid for a visit (Sections 31, 33 and 38 of Act) or issue of a commission (Sections 33 and 38 of the Act), if such visit is not paid or such commission is not issued.

(c) Fines paid and subsequently remitted by the Inspector-General of Registration under Section 70 of the Act.

Note :- Documents originally copied in Modi or Urdu Character shall be recopied in the Balbodha or Deonagri character and shall be certified as "True transliterations" instead of as "True Copies."

Applications for Inspections, Searches and Copies

(a) the names of the executant of, and claimant under, the document;

(b) the nature of the document;

(c) the name of the village wherein the immovable property, if any, affected by the document is situate; and

(d) the date and place or registration.

"Certified that this is a true copy of the document purporting to be executed on..............by.............., son of.............., resident of.................., in favour of. son of.................resident of..................., impounded in order to be sent to the Collector of..............district on the day of. 19................"

Table of Registration Fees

I - Registration Fees (Ordinary)

(For the State of Chhattisgarh only)

A. Documents Chargeable Advalorem Rates

Article I

Notes :- (1) The registration fee leviable upon a document purporting to give collateral or auxiliary or additional or substituted security or security by way of further assurance, where the principal or primary mortgage is proved to the satisfaction of the Registration Officer to have been duly registered shall be Rs. 5.

[(2) In the case of an instrument of partition the market value of the separated share or shares on the basis of which stamp duty has been paid may be taken as the market value for the purpose of determining the registration fee.]

(3) The market value as slated in a document shall for the basis determining the registration fees. In cases in which no market value is stated, an opportunity shall be given to the party concerned to State market value and on his failure to avail of the opportunity, the registering officer shall proceed to assess the registration fees-

(i) under item (n) of the articles, or

(ii) on the basis of the consideration expressed in the document, whichever is more.

(4) When an agreement to sell, mortgage, etc., for a definite sum is executed and presented for registration and, ad valorem registration fee should be charged on such sum. A fixed fee of Rs. 5 only should be levied on the actual conveyance, mortgage, etc. subsequently tendered for registration, provided that the registration of the previous agreement has been proved to the satisfaction of the Registering Officer.

(5) A fixed fee of Rs. 15 only shall be levied on a hypothecation bond executed by proprietary firm or partnership by way of security for loans advanced to it by a bank.

[(6) The maximum limit of registration fee chargeable in respect of a mortgage deed executed by a "New Industry" in the field of energy generation and mineral oil refining, for raising capital to set up the industry, shall be rupees one lac.

[(7) When a power of attorney, general or special, authorising the agent to transfer immovable property and chargeable with ad valorem stamp duty is executed and presented for registration, an ad valorem registration fee under this Article should be charged on such power of attorney. If a conveyance relating to that property is executed in pursuance of power of attorney between the executant of power of attorney and the person in whose favour it is executed, the fees on conveyance shall be the fees calculated on the market value of the property reduced by fees paid on the power of attorney.]

[(8) Registration fees at the rate of 0.5 per cent of the amount secured, subject to a maximum of one thousand rupees, shall be levied on an instrument of agreement relating to the deposit of title deeds.]

Article II

[Note : - The term "lease" used in this Article includes a patta or kabuliyat not being a counterpart of a lease.]

B. Document Chargeable With Fixed Fees

[Article III]

[Article IV]

[Article V]

Note:- (1) Consents without consideration whether recorded on the principal deeds or made the subject of separate documents, constitute separate instruments, and should be charged to a registration fee under clause (d).

(2) Consents granted for consideration, whether endorsed on the principal deed or on deeds drawn up separately, should be charged under the ad valorem scale prescribed in Article I of the Fee Fable; but when such consent is endorsed on the principal document chargeable under Article I, the Registering Officer should levy a registration fee under that Article, on the aggregate of the amounts of consideration for both transactions.]

[Article VI]

II - Registration Fees (Extraordinary)

[Article VII]

Note :- The extra fee under the Article is not payable on the registration of wills and Authorities to adopt, nor will it be levied in cases where the Sub-Registrar owing to his being interested in the transaction or for any other sufficient reason is unable to register himself.]

III - Fees Incidental to Registration

[Article VIII]

Note :- If a document relates to immovable property situate in more districts than one and a copy thereof has to be forwarded to another district or other districts under Section 65 or 66, copying fee shall be payable twice over (or thrice, etc. as the case may be), once for the original copying into the register, and again for making the copy or copies for despatch (vide Article XVII), except as provided in Note (4) of that Article.]

[Article IX]

[Article X]

Note :- (1) No fee will be charged for the issue of a memorandum under Sections 64 and 65 when a copy of a decree or order of Court relating to immovable property is presented for registration under Section 29 in the office of the Sub Registrar or District Registrar, in whose sub-district or district no portion of the property is situated.

(2) No fee will be charged for the issue of a memorandum under Section 65 (1) in cases where the Sub-Registrar, owing to his being interested in the transaction or to his being unacquainted with the language in which the deed is written, or tor any other sufficient reason, is unable to register himself.]

[Article XI]

[Article XII]

[Article XIII]

Note :- The maximum fee is Rs. 100/- for a document and Rs. 50/- for a copy.]

IV - Fees for Visits and Commissions

[Article XIV]

Notes :- (1) The fee mentioned in this Article shall be charged in addition to the ordinary fee and Travelling allowance at the rate of Rs. 3.00 per kilometer for the Registration Officer and at the rate of 1.50 paise per kilometer for peon accompanying the Registering Officer.

(2) When an attendance takes place under both Sections 31 and 38 at the same time and place relating to registration of one document, only one attendance fee and one registration fee will be levied. If a Registering Officer, when the registration of one document is concerned, attends on the presenter on one occasion and the executant on another necessary witness on another occasion, two attendance fees will be levied. If a Registering Officer attends at a private residence or jail and one person present several documents or one or more persons admit the execution of several documents jointly executed by them all at one and the same time and place, only one attendance fee will be levied, but the registration fee will be levied in the case of each document. Where several persons at one and the same time and place present for registration or admit execution of several different documents not jointly executed by them, the Registering Officer will levy one attendance fee for each district transaction, the registration fees being payable on all such documents.

(3) For every attendance at a private residence of a nurse or a female assistant, if required to accompany a Registering Officer to lake the thumb impression of one or more female executants who are purdahnashine or of high birth, an extra fee of Rs. 50 shall be charged irrespective of the number of documents registered at such private residence.

(4) The fee leviable under this Article shall not be chargeable for attendance of private residence for registration of documents executed in favour of the Government of Chhattisgarh for the purpose of land acquisition :

(5) All fees recovered under this article will be credited into the treasury suo-treasury. Thereafter, the Registering Officer will be entitled to the whole amount of travelling allowance specified in note (1). The amount shall be drawn and paid to him. Similarly, the peon will be paid the amount realised under note (2) and the nurse will be paid the amount realised under note (4). ]

V - Fees for Late Presentation and Late Appearance

Article XV

Scale

(a) Where the delay does not exceed a month, a fine of twice the amount of the proper registration fee;

(b) Where the delay exceeds one month, but does not exceed two months, a fine of four times the amount of the proper registration fee;

(c) Where the delay exceeds two months, but does not exceed three months, a fine of six times the amount of the proper registration fee;

(d) Where the delay exceeds three months, but docs not exceed four months, a fine of ten times the amount of the proper registration fee.

Note :- In calculating the time when period begins to run, it must be borne in mind that the words "from the date" and "from the day" used in Section 23, exclude from the period the date of execution of the document and the day on which the decree or order of the Court was made be or become final, as the case may be (Section 3, clause 2 of the General Clauses Act, 1897).

VI - Fee for Searches and for Copies

[Article XVI]

[Article XVII]

Note :- (1) If an application for copy of any entry gives any one of the following particulars, no search fee is to be levied.-

(a) Names of the claimant and executant, nature of the document and date of registration and in the case of an application by an executant, the date of admission, or

(b) The book, volume and page or serial number of the document with year.

(2) Servants of the Government who may require to inspect of search the registers for bonafide public purposes are exempted from the payment of fees.

(3) Copies of reasons for refusal when granted by Sub-Registrars to persons claiming under or executing documents are exempt from fees (Vide Section 71).

(4) No fee under this Article shall be charged for the issue of a copy under Section 65 or 66 when a copy of a decree or order of Court, relating to immovable property, is presented for registration under Section 29 in the office of the Sub-Registrar or District Registrar, in whose sub-district or district no portion of the property affected is situated.

(5) Servants of the Government who require copies of entries or documents for bonafide public purposes are exempted from the payment of fees.]

[Article XVIII]

Note :- Servants of the Government who require copies of maps for bonafide public purposes are exempted from the payment of fees.]

VII-Fees for Miscellaneous Proceedings

[Article XIX]

Note:- For opening the sealed covers, the fees of copying the contents according to the scale laid down in Article VIII shall be charged additionally.]

[Article XX]

VIII - Fees for Applications and Issues of Processes

Article XXI

Note 1. - (a) A Court fee of [two rupees] under clause (a) Article 1 of Schedule I to the Court Fees Act, 1870, shall be charged on every application made to a Registering Officer under Section 57 of the Registration Act, 1908 for a copy of an entry in any of book Nos. 1, 2, 3 and 4 or in Index No. I or II relating thereto.

(b) A Court fee of [five rupees] under clause (b) of Article I of Schedule II to the Court Fees Act, 1870, shall be changed in every application to a Registering Officer under Section 57 of Registration Act 1908 for the inspection of any number of entries in book No. 1 or 2 or in Index No. 1 or II relating thereto, for a search to be made by a Registering Officer of any number of entries in said books in indexes, or in book No. 3 of 4, or in index relating to these books.

Note 2. - No Court fee shall be charged on an application made by a servant of the Government for copies of entries or documents or for the inspection or search of the registers required for a bonafide public purpose.

Article XXII

(b) For an enquiry in under Section 74;

(c) For an inquiry by a Sub-Registrar invested with the powers of a Registrar under the second proviso to sub-section (3) of Section 35, in respect of documents, the execution of which is denied.

(a) for each application made to a Sub-Registrar under Section 25(2) and 34(4);

(b) for each application made to a Registering Officer under Section 36 for enforcing the appearance of executants and witnesses;

(c) for filing a translation of a power of attorney produced by an agent with or in connection with a document presented for registration when the power of attorney is written in language not commonly used in the district;

(d) for filing a special power of attorney produced with or in connection with a document presented for registration;

(e) for each application for the return of all will registered or refused to be registered and transmitted to the Registrar's office for safe custody;

(f) for each petition presented to a Registering Officer objecting to the return of a document to a person in whose favour the receipt has been drawn up;

(g) for each application claiming remission or refund of the fine levied under Sections 25 (1) and 34 (1).

(a) for each petition presented to a Registering Officer protesting against the registration of document.

Note:- No fees shall be levied on petitions, from Secretaries of District Sailor's Soldier's and Airmen's Boards contesting alleged illegal sales of soldiers :

(b) for each petition presented to a Registering Officer-

(i) for withdrawing a document from registration;

(ii) for complete or partial refusal to register a document;

(iii) for keeping a document pending appearance of parties executing it.

(b) A fixed fee of [Rs. 50] shall be levied for each application presented to a Registering Officer to accept a sealed cover purporting to a contain a will for deposit under Section 42 on an authorised holiday on the ground of special emergency.

(c) A fixed fee of [Rs. 50] shall be levied for each application presented to a Registering Officer to accept a power-of-attorney for attestation only or for attestation and registration at his office on a holiday on the ground of special emergency.

(d) For the registration of a document partially refused in the first instance and directed to be registered by a Registrar under Section 75 copying fee at the prescribed rate shall be levied.

Exemption and Reductions

(b) a Bhoomiswami not covered by (a) above and holding land not exceeding ten hectares, in favour of a Central Development Bank within the meaning of clause (b) of Section 2 of the Chhattisgarh Sahakari Bhoomi Vikas Bank Adhiniyam, 1966 (No. 28 of 1966) or a Development Bank within the meaning of clause (d) of Section 2 of the said Act, for securing loan;]

(i) the Bhoomiswami belonging to the Scheduled Castes or the Scheduled Tribes; or

(ii) the Bhoomiswami not covered by (i) above and holding land not exceeding twenty-five acres;

(ii) State Bank of Indore;

(iii) Central Bank of India;

(iv) Bank of India;

(v) Punjab National Bank;

(vi) Bank of Baroda;

(vii) United Commercial Bank;

(viii) Canara Bank;

(ix) United Bank of India;

(x) Dena Bank;

(xi) Syndicate Bank;

(xii) Union Bank of India;

(xiii) Allahabad Bank;

(xiv) Indian Bank;

(xv) Bank of Maharashtra;

(xvi) Indian Overseas Bank;

[(xvii) Regional Rural Banks established under the Regional Rural Banks Act, 1976 (No. 21 of 1976)]

[(xviii) Punjab and Sindh Bank.]

(b) Instruments executed in favour of the Primary Co-operative Housing Society registered or deemed to be registered under the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961) for acquisition of land for housing purchases.

(c) Deed of mortgage or deed of assignment executed by or on behalf of a Primary Co-operative Housing Society registered or deemed to be registered under the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961) for securing loan from any institution or society for the housing purposes.

(d) Instrument of reconveyance or mortgaged property executed by any institution or society in favour of a Primary Co-operative Housing Society registered or deemed to be registered under the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961) on repayment of loan by such primary society.]

(ii) Purchaser/lessee belonging to Lower Income Group means a person whose monthly income from all sources exceed Rs. 700 but does not exceed Rs. 1,500 on the date of allotment of the building/plot.]

(f) Such landless displaced person and adult son, who want to purchase agricultural land and/or other immovable property from various amounts as Rehabilitation grant, financial assistance given to purchase productive assets, financial assistance given for developed residential plot at the rehabilitation place, shall also be entitled for the said exemption.]