Section 51 in The Registration Act, 1977 (1920 A.D.)
51. Register hooks to be kept in the several offices.
(1)The following books shall be kept in the several offices hereinafter named, namely:-A - In all registration offices-Book 1, "Register of non-testamentary documents relating to immovable property";Book 2, "Record of reasons for refusal to register" ;Book 3, "Register of wills and authorities to adopt" ;Book 4, "Miscellaneous Register" ;B - In the offices of Registrars-Book 5, "Register of deposits of wills".(2)[ In Book 1 shall be filed(a)true copies of all documents; and(b)all memoranda registered under sections 17, 18 and 89 which relate to immovable property, and are not wills.](3)In Book 4 shall be [filled true copies of all documents] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.] registered under clauses (b) and (d) of section 18 which do not relate to immovable property.(4)Nothing in this section shall be deemed to require more than one set of books where the office of the Registrar has been amalgamated with the office of a Sub-Registrar.(5)[ If in the opinion of the Registrar, any of the Books mentioned in sub-section (1) is in danger of being destroyed or becoming illegible wholly or partially, the Registrar may, by a written order direct such Book or such portion thereof as he thinks fit to be recopied and authenticated in such manner as may be prescribed under section 69 and the copy prepared ad authenticated under such direction shall for the purposes of this Act be deemed to have taken the place of, and to be, the original Book or portion, and all references in this Act to the original Book or portion thereof shall be deemed to be reference tot he Book of portion so copied or authenticated.] [Added by Act No. XIII of 2011, dated 25th April, 2011.]
