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State of Odisha - Act

The Registration (Orissa Amendment) Act, 1991

ODISHA
India

The Registration (Orissa Amendment) Act, 1991

Rule THE-REGISTRATION-ORISSA-AMENDMENT-ACT-1991 of 1991

  • Published on 1 January 1991
  • Commenced on 1 January 1991
  • [This is the version of this document from 1 January 1991.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Registration (Orissa Amendment) Act, 1991Published vide Orissa Gazette Extraordinary No. 1117/17.9,1991 - Notification No. 14926-Legislative/17.9.1991.An Act further to amend the Registration Act, 1908 in its application to the State of OrissaBe it enacted by the Legislature of the State of Orissa in the Forty-second Year of the Republic of India, as follows :

1. Short title.

- This Act may be called the Registration (Orissa Amendment) Act, 1991.

2. Amendment of Section 30.

- In the Registration Act 16 of 1908 (hereinafter referred to as the principal Act), in Section 30, Sub-section (2) shall be omitted.

3. Insertion of new Section 80-A.

- In the principal Act, after Section 80, the following section shall be inserted, namely :"80A. Recovery of deficient registration fee as arrears of land revenue - If, on inspection or otherwise, it is found that the fee payable under this Act in relation to any document which is registered has been sufficiently paid, the deficient fee shall, after failure to pay the same on demand within fee prescribed period, be recoverable from the person who presented such document as arrears of land revenue".