Section 6 in The Registration Act, 1977 (1920 A.D.)
6. Registrars and Sub-Registrars.
- [The Government] [In sections 3, 5, 6, 7, 10, 14, 15, 16, 17, 22, 29, 36, 69 (2) and 91 the words 'the Government' Substituted for the words 'His Highness' by Act X of 1996.] may appoint such public officers as it thinks proper to be District Registrars and [x x x x] [The words 'the Inspector General' omitted by Act XIV of 2004.] may appoint Sub-Registrars according to the sanctioned cadre and may also invest such public officers [as the Government think] [Substituted by Act XIV of 2004 for 'as he thinks'.], proper with powers of a Sub-Registrar for the several subdistricts.
