The Indian Registration (Maharashtra Amendment) Act, 1974
(Maharashtra Act No. 29 of 1974)
mh367
[Dated 10th June, 1974]
For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1974, Part V, p. 603.
An Act further to amend the Registration Act, 1908, in its application to the State of Maharashtra.
Whereas it is expedient further to amend the Registration Act, 1908, in its application to the State of Maharashtra, for the purpose hereinafter appearing; It is hereby enacted in the Twenty-fifth Year of the Republic of India as follows
1. Short title. - This Act may be called the Registration (Maharashtra Amendment) Act, 1974.
2. Insertion of new section 6A in Act XVI of 1908. - In the Registration Act, 1908 in its application to the State of Maharashtra, after section 6, the following new section shall be inserted, namely :-
"6A. Joint District Registrar. - (1) The State Government may by order also appoint a Joint District Registrar to assist the District Registrar, or any two or more District Registrars, specified in the order and may authorise such Joint District Registrar to exercise and perform all or any of the powers and duties of the District Registrar under this Act."
