Section 111 in Guwahati Metropolitan Development Authority Act, 1985
111. Registration of documents plants and or map in connection with Scheme.
(1)Nothing in the Indian Registration Act, 1908 (Central Act No XVI Of 1908) shall be deemed to require the registration of any documents, plans or map prepared made or sanctioned in connection with a scheme which has come into force.(2)All such documents, plans and maps relating to the sanctioned scheme shall, for the purposes of Sections 48 and 49 of the Indian Registration Act, 1908 (Central Act XVI of 1908), be deemed to have been and to be registered in accordance with the provisions of that Act.
