Indian Registration Act 1908 in its application to the State of Maharashtra the Bombay Public Trusts (Amendment) Act, 1979

Indian Registration Act 1908 in its application to the State of Maharashtra the Bombay Public Trusts (Amendment) Act, 1979
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The Indian Registration Act 1908 in its application to the State of Maharashtra the Bombay Public Trusts (Amendment) Act, 1979

(Maharashtra Act No. 20 of 1971)

mh366

[Dated 7th April, 1971]

For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1970, Part V, Extraordinary, pages 156-159; For Report of the Joint Committee, see Maharashtra Government Gazette, 1970, Part V, Extraordinary, p. 260-285.

Consequential amendment to Act XVI of 1908

1. In the Indian Registration Act, 1908, in its application to the State of Maharashtra, -

(a) in section 18 -

(i) at the end of clause (ee), the words "and" shall be added,

(ii) clause (eel) shall be deleted;

(b) in section 28, for the brackets, letters, word and figure "(ee) and (ee1)" the word, brackets and letters "and (ee)" shall be substituted;

(c) in section 51, in sub-section (2), for the figures, words and brackets "18 and 89, sub-section (2) and (4)" the following shall be substituted, namely" :-

"and 18 and section 89 except sub-sections (1) and (3) thereof;

(d) in section 89 -

(i) after sub-section (6), the following sub-section shall be added, namely:-

"(7) The registering officer to whom a memorandum under sub-section (7) of section 18, sub-sections (1A) and (4) of section 22, section 22C and section 28A of the Bombay Public Trusts Act, 1950, or a copy of entry under section 23 of that Act is sent shall file the same in his Book No. I.";

(ii) in the marginal note, after the words "instruments" the words "and of certain memoranda" shall be inserted.