(2)[ The Registrar or Sub-Registrar of the district or sub-district formed for the purposes of the Indian Registration Act, 1908, in which any cantonment is situated, shall, [when any document relating to immovable property within the cantonment is registered, send information of the registration] [Subs.by Act 35 of 1926, Section 11 for the original sub-section.] forthwith to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] or such other authority as the Central Government may prescribe in this behalf.]
