Section 48 in The Registration Act, 1977 (1920 A.D.)
48. Registered documents relating to property when to take effect against oral agreements.
- All non-testamentary documents duly registered under this Act, and relating to any movable property, shall take effect against any oral agreement or declaration relating to such property, unless where the agreement or declaration has been accompanied or followed by delivery of possession [and the same constitutes valid transfer under any law for the time in being force] [In section 48 words within brackets added by Act VII of 1996.].
