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Union of India - Section

Section 10 in The Registration And Other Related Laws (Amendment) Act, 2001

10. Amendment of section 53A of Act 4 of 1882.-

In section 53A of the Transfer of Property Act, 1882 , the words" the contract, though required to be registered, has not been registered, or," shall be omitted. CHAP Amendment of the Indian Stamp Act, 1899 CHAPTER IV Amendment of the Indian Stamp Act, 1899