19B. Place of registry and registering authorities.
(1)The State Government may, by notification in the Official Gazette,(a)declare such places within the territories under its administration as it thinks fit to be places of registry; and(b)appoint registering authorities at the said places for the purposes of this Act.(2)Every person appointed as a registering authority shall, for the purposes of any registration made by him, be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).
