47. Documents dealing with properties situated within and outside the jurisdiction of the Act.
- A document relating to immovable property which is situated partly within and partly outside the area to which the Registration Act applies may be registered in the office of the Registering Officer within whose jurisdiction any portion of the property is situate, but in such a case, the certificate of registration recorded under Section 60 shall show that the registration has been effected only as regards that portion of the property which lies within the areas where the Registration Act is in force in the following form viz :Registered in Book-IVol.-Pages- to Being No........for the year...............effecting property situated under..............S.R.O.Registering OfficerPart-X Visits and Commissions(Sections 31, 33 and 38)
