(1)Paragraphs 2 and 3 of section 54, and sections 59, 107 and 123 of the Transfer of Property Act, 1882, with respect to the transfer of property by registered instrument, shall, on and from the commencement of this Act, extend to every cantonment.(2)[ The Registrar or Sub-Registrar of the district or sub-district formed for the purposes of the Indian Registration Act, 1908, in which any cantonment is situated, shall, [when any document relating to immovable property within the cantonment is registered, send information of the registration] [Subs.by Act 35 of 1926, Section 11 for the original sub-section.] forthwith to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] or such other authority as the Central Government may prescribe in this behalf.]
