Section 96 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
96. Registration of instruments.
- When the Indian Registration Act, 1908 (Act XVI of 1908), or any rule made thereunder requires any act to be done with reference to a document by a person executing or claiming under the same and the document has been executed on behalf of a Zila Panchayat or a Kshettra Panchayat or is a document under which a Zila Panchayat or a Kshettra Panchayat claims the act may, notwithstanding anything to the contrary contained in the aforesaid enactment or any rule thereunder, be done by the Mukhya Adhikari or by any other officer of the Zila Panchayat empowered in this behalf in the case of a Zila Panchayat and by the Khand Vikas Adhikari or by any officer of the Kshettra Panchayat empowered in this behalf in the case of a Kshettra Panchayat.
