67. Registration of map made under section 8 not required.
(1)Nothing in the Indian Registration Act, 1908, shall be deemed to require the registration of any map made under section 8.(2)All such maps shall, for the purposes of sections 49 and 50 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 the maps shall be accessible to the public in the manner prescribed.
