Section 4(35) in The U.P. General Clauses Act, 1904
(35)"registered", used with reference to a document, shall mean registered in [a Part A State or a Part C State] [Substituted by the A.O.1950 for (the provinces) which had been Substituted by the A.O.1948 for (British India).] under the law for the time being in force for the registration of documents;
