(1)No transfer of immovable property, except in a case governed by any special law to the country, shall be valid unless and until it is in writing registered and [the registration thereof has been completed in accordance with sub-section (3) of section 61 of the Registration Act, 1977.] [Words in brackets in section 138 substituted by Notification No. 2-1/83 published in the Government Gazette dated 5th Jeth, 1983 (Ext.) These amendments were to take effect from 20th Assuj, 1982 (5th October, 1925).]
