Section 23(2) in Assam Urban Water Supply and Sewerage Board Act, 1985
(2)Notwithstanding anything contained in the Indian Registration Act, 1908 (Act. XIV of 1908) it shall not be necessary for the Secretary or any other Officer of the Board authorise to execute on behalf of the Board any agreement or other instrument to appear in person or by agent at any registration office in any proceedings connected with the registration office in any proceedings connected with the registration of any such agreement of instrument or to sign as provided in Section 58 of that Act:Provided that the Registering Office to whom such instrument is presented may, if he thinks fit, refer to the Secretary or such other officer for information regarding the same and shall, on being satisfied of the execution thereof, register the instrument.
