Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
The Indian Registration (Bombay Amendment) Act, 1929
(Bombay Act No. 5 of 1929)
mh357
(1) sub-sections (1) and (2) shall be repealed; and
(2) after the word "Sub-Registrars" the words "and Inspectors of Registration offices" shall inserted.
4. Amendment of section 21 of Act XVI of 1908. - To sub-section (2) of section 21 of the said Act the following shall be added, namely :-"In all city surveyed areas in the Bombay Presidency, houses and lands shall also be described by their cadastral survey numbers as in the city survey maps and records."
5. Amendment of section 22 of Act XVI of 1908. - In sub-section (2) of section 22 of the said Act for the word "Save" the words "Except in the case of city surveyed areas in the Bombay Presidency and except" shall be inserted. 6. Amendment of section 36 of Act XVI of 1908. - In section 36 of the said Act for the words "may in his discretion" the words "in this discretion, may, upon receipt of the prescribed fee, issued, or may" shall be substituted; and after the word "issue" a comma shall be inserted. 7. Amendment of section 51 of Act XVI of 1908. - In sub-section (2) of section 51 of the said Act after the figures "89" the words and figures "sub-sections (2) and (4)" shall be inserted. 8. Amendment of section 54 of Act XVI of 1908. - In section 54 of the said Act after the word "books" where it occurs for the second time the words "and there shall also be prepared current index of the contents of the copies filed under sub-sections (1) and (3) of section 89" shall be inserted. 9. Amendment of section 55 of Act XVI of 1908. - In section 55 of the said Act,(a) for sub-section (1) the following shall be substituted, namely :-
"(1) six such indexes shall be made in all registration offices and shall be named respectively, Index No. I, Index No. I-A, Index No. II, Index No. II-A, Index No. Ill and Index No. V;"
(b) after sub-section (2) the following sub-section shall be inserted, namely :-
"(2A) Index No. I-A shall contain the names including the father's name, or, in the case of persons usually described by their mother's name, the mother's name and the places of residence of all persons executing and of all persons claiming under, the documents of which copies are filed under subsection (1) or (3) of section 89;"
(c) after sub-section (3) the following sub-section shall be inserted, namely :-
"(3A) Index No. II-A shall contain such particulars mentioned in section 21 as the Inspector-General may, from time to time, prescribe in this behalf in regard to every copy filed under sub-section (1) or (3) of section 89;"
(d) for the words "and additions" wherever they occur the words "including the father's name, or, in the case of persons usually described by their mother's name, the mother's name, and the places of residence" shall be substituted.
10. Amendment of section 57 of Act XVI of 1908. - In sub-section (1) of section 57 of the said Act after the words and figures "Book No. 1" the following words and figures shall be inserted, namely :-"and, so long as they are preserved, the copies filed under sub-sections (1) and (3) of section 89 and the indexes relating to such copies."
11. Amendment of section 69 of Act XVI of 1908. - In clause (h) of sub-section (1) of section 69 of the said Act, after the figures "I" and "II" the figures "I-A" and "II-A" respectively shall be inserted. 12. Amendment of section 89 of Act XVI of 1908. - In sub-sections (1) and (3) of section 89 of the said Act for the words and figures "Book No. 1" the word "office" shall be substituted.
