The Indian Registration (Punjab Amendment) Act, 1961
Punjab Act 19 of 1961
hl588
Object & Reasons6 |
"18A. Documents for registration to be accompanied by a true copy thereof. - Notwithstanding any thing contained in this Act, the registering officer shall refuse to register any document presented to him for registration unless such document is accompanied by a true copy thereof."
3. Amendment of Section 19 of Central Act 16 of 1908. - In Section 19, for the words "a true translation" the words "two copies of the true translation" shall be substituted. 4. Amendment of Section 52 of Central Act 16 of 1908. - For clause (c) of sub-section (1) of Section 52 of the principal Act, the following shall be substituted, namely :-"(c) subject to the provisions contained in Section 62, a copy of every document admitted to registration shall without unnecessary delay be pasted in the book appropriated therefor according to the order of admission of the document."
5. Amendment of Section 62 of Central Act 16 of 1908. - For sub-section (1) of Section 62 of the principal Act, the following shall be substituted, namely :-"(1) When a document is presented for registration under Section 19, a copy of the translation shall be pasted in the register of documents of the nature of the original, and the second copy of the translation, together with the copy referred to in Section 19, shall be filed in the registration office."
6. Amendment of Section 69 of Central Act 16 of 1908. - In sub-section (1) of Section 69 of the principal Act, after clause (b), the following clause shall be inserted, namely :-"(bb) declaring what persons shall be permitted to act as document writers in the offices of registering officers, relating the issue of licences to such persons, the conduct of business by them, the scale of fees to be charged by them and determining the authority by which breaches of such rules shall be investigated and the penalties which may be imposed."