Section 33 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
33. Registration of document executed on behalf of a financing agency, etc.
(1)Notwithstanding anything in the Registration Act, 1908, it shall not be necessary for any officer of a financing agency or any institution, or person referred to in section 32 to appear in person or by agent at any registration office in any proceedings connected with the registration of any instrument executed by him in his official capacity pertaining to the business of such financing agency, institution or person in so far as it relates to matter provided under this Act, or to sign provided ins section 58 of that Act.(2)where any instrument is so executed, the registering officer to whom such instrument is presented for registration may, if he thinks fit, refer to such officer as is referred to in sub-section (1), for information in regard thereto, and on being satisfied of the execution thereof, shall register the instrument.(3)Notwithstanding any thing in the Registration act, 1908 (Central Act 16 of 1908) it shall not be necessary to register mortgages or instruments executed in favour of a financing agency or any institution or person referred to in section 32 in respect of transactions made under this Act, where the financing agency or institution or person aforesaid sends within fourteen days from the date of execution of such instrument requiring registration a copy of thereof to the registering officer having jurisdiction who shall file such a copy in the book maintained under section 51 of that Act.Chapter-VIII Offences and penalties
