The Indian Registration (Maharashtra Amendment) Act, 1966
(Maharashtra Act No. 35 of 1966)
mh365
[Dated 9th November, 1966]
For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1966, Part V, Extraordinary, p. 386.
An Act further to amend the Indian Registration Act, 1908, in its application to the State of Maharashtra.
Whereas it is expedient further to amend the Indian Registration Act, 1908 in its application to the State of Maharashtra, for the purpose hereinafter appearing; It is hereby enacted in the Seventeenth Year of the Republic of India as follows
1. Short title. - This Act may be called the Indian Registration (Maharashtra Amendment) Act, 1966.
2. Insertion of new section 80A in Act XVI of 1908. - In the Indian Registration Act, 1908, in its application to the State of Maharashtra, after section 80, the following new section shall be inserted, namely :-
"80A. Recovery of excess registration fee as arrear of land revenue and provision for refund. - (1) If on inspection or otherwise, it is found that the fee payable under this Act in relation to any document which is registered has not been paid or has been insufficiently paid, such fee may (after failure to pay the same on demand within the prescribed period), on a certificate of the Inspector General of Registration, be recovered from the person who presented such document for registration under section 32 as an arrear of land revenue. The certificate of the Inspector General shall be final and shall not be called in question in any court or before any authority:
Provided that, no such certificate shall be granted unless due inquiry is made and such person is given an opportunity of being heard.
(2) Where the Inspector General of Registration finds the amount of fee in excess of that which is legally chargeable has been charged and paid under the provisions of this Act, he may, upon an application in writing or otherwise, refund the excess."