Section 6 in The Registration (Orissa Amendment) Act, 1989
6. Amendment of Section 51.
- In the principal Act, in Section 51-(a)for Sub-section (2), the following sub-section shall be substituted, namely ;(2)In Book 1 shall be filed-(i)true copies of all documents ; and(ii)all memoranda registered under Sections 17, 18 and 89 which relate to immovable property and are not Wills";(b)in Sub-section (3), for the words "entered all documents", the words "filed true copies of all documents" shall be substituted;(c)after Sub-section (4), the following sub-section shall be inserted, namely :"(5) If in the opinion of the Registrar any of the books mentioned in Sub-section (1) is in danger of being destroyed or becoming illegible wholly or partly, the Registrar may, by written order, direct such book or such portion thereof as he thinks fit to be recopied and authenticated in such manner as may be prescribed under Section 69 and the copy so prepared and authenticated under such direction shall, for the purpose of this Act and of the Evidence Act, 1872 be deemed to have taken the place of, and to be, the original book or portion, as the case may be, and all references in this Act to the original book or portion shall be deemed to be references to the book or portion so prepared and authenticated.(6)Notwithstanding anything contained in this Act, copies of any of the books mentioned in Sub-section (1) or any portion of such books prepared and authenticated before the commencement of the Registration (Orissa Amendment) Act, 1989 in pursuance of an order of the Registrar or the Inspector-General of Registration, shall, for the purposes of this Act, and of the Evidence Act, 1872 be deemed to have taken the place of and to be, the original book or portion, as the case may be, and all references in this Act to the original book or portion shall be deemed to be references to the book or portion so prepared and authenticated".
