Section 77 in Karnataka Town and Country Planning Act, 1961
77. Registration of documents, plan or map in connection with final scheme not required.
(1)Nothing in the Indian Registration Act, 1908 (Central Act XVI of 1908), shall be deemed to require the registration of any document, plan or map prepared, made or sanctioned in connection with a final scheme which has come into force and which has not been revoked.(2)All such documents, plans and maps shall, for the purposes of section 48 and section 49 of the Indian Registration Act, 1908, be deemed to have been and to be registered in accordance with the provisions of that Act:Provided that copies of documents, plans and maps relating to the sanctioned scheme shall be sent to the Sub-Registry office concerned, where such copies shall be kept and made accessible to the public in the manner prescribed.
