Section 19 in Maharashtra Land Improvement Schemes Act, 1942
19. Registration of document, plan or map in connection with land improvement scheme not required.
(1)Nothing in the Indian Registration Act, 1908, shall be deemed to require the registration of any document, plan or map prepared, made or sanctioned in connection with a scheme which has come into force.(2)All such documents, plans and maps shall, for the purpose of sections 48 and 49 of the Indian Registration Act, 1908, be deemed to be registered in accordance with the provisions of that Act:Provided that documents, plans and maps relating to the sanctioned scheme shall be accessible to the public in the manner prescribed.
