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The Indian Registration (Bombay Amendment) Act, 1938
(Bombay Act No. 24 of 1938)
mh360
"(5) If, in the opinion of the Registrar, any of the books mentioned in sub-section (1) is in danger of being destroyed or becoming illegible wholly or partially, the Registrar may by a written order direct such book or such portion thereof as he thinks fit to be recopied and authenticated in such manner as may be prescribed under section 69, and the copy prepared and authenticated under such direction shall for the purposes of this Act be deemed to have taken the place of and to be the original book or portion, and all references in this Act to the original book or portion shall be deemed to be references to the book or portion so recopied and authenticated."
4. Amendment of section 69 of Act XVI of 1908. - In subsection (1) of section 69 of the said Act,-(i) to clause (g) the following shall be added, namely :-
"and the manner of recopying such books or portions thereof;
(ii) in clause (gg) -
(a) for the word "and" after the word "negatives" a comma shall be substituted; and
(b) the following shall be added at the end, namely :-"and the procedure generally in the Government Photo Registry".
5. Substitution of new section 70B for section 70B in Act XVI of 1908. - For section 70B of the said Act the following shall be substituted, namely :- "70B. Definitions. - In this Part,-(1) 'Government Photo Registry' means the office where documents are photographed under the provisions of this Part.
(2) 'Manager, Government Photo Registry' means the person in charge of the Government Photo Registry.
(3) 'Photo Registrar' means any person appointed by the Provincial Government to perform the duties of Photo Registrar under this Part."
6. Amendment of section 70D of Act XVI of 1908. - In section 70D of the said Act- (1) In sub-section (1) -(i) in clause (b) -
(a) for the word "Photo Registrar" wherever it occurs the words "Manager, Government Photo Registry" shall be substituted;
(b) the word "exactly" shall be omitted; and
(ii) after the proviso to clause (c) the following further proviso shall be inserted, namely :-
"Provided further that, in case of documents containing plans or maps, the negatives of such plans and maps may be prepared on paper instead of on films and where the negatives are so prepared, the Photo Registrar shall fix his signature and seal separately to each such negative and print of such plan or map in token of the exact correspondence of the copy to the original map or plan contained in the document as admitted for registration."; and(iii) to clause (d) the following proviso shall be added, namely
"Provided that, print of plans or maps contained in documents may either be bound with the prints of such documents or filed separately in such manner as the Inspector General may direct."; and (2) After clause (a) of sub-section (3) the following shall be inserted, namely :-"(aa) sub-section (2) of section 20 shall be omitted;"
7. Insertion of new section 70E in Act XVI of 1908. - After section 70D of the said Act, the following new section shall be inserted namely :- "70E. Savings. - (1) Nothing in this Part shall apply to any document which is prepared on a printed or lithographed form or which in the opinion of the registering officer is not in a fit condition to be photographed. (2) Notwithstanding anything contained in this Part, in the case of any document containing a map, plan, or trademark label, if the party presenting the document so desires, the registering officer may accept true copies of such map, plan or trademark label and where such true copies are accepted, the map, plan or trademark label shall not be photographed and such copies thereof shall be filed in the appropriate book." 8. Validity of copies made prior to enactment of this Act. - Notwithstanding anything contained in the said Act, copies of any of the books mentioned in sub-section (1) of section 51 of the said Act or any portion of such book, prepared before the enactment of this Act and authenticated in pursuance of the order of the Registrar or Inspector General shall for the purposes of the said Act be deemed to have taken the place of and to be the original book or portion; and all references in the said Act to the original book or portion shall be deemed to be references to the book or portion so prepared and authenticated.
