Section 3 in The Registration And Other Related Laws (Amendment) Act, 2001
3. Amendment of section 17.-
In section 17 of the Registration Act,-(a) after sub- section 1, the following sub- section shall be inserted, namely:-" (1A) The documents containing contracts to transfer for consideration, any immovable property for the purpose of section 53A of the Transfer of Property Act, 1882 (4 of 1882 ) shall be registered if they have been executed on or after the commencement of he Registration and Other Related Laws (Amendment) Act, 2001 and if such documents are not registered on or after such commencement, then, they shall have no effect for the purposes of the said section 53A.";(b)in sub- section (2), in clause (v), for the opening words" any document", the words, brackets, figure and letter" any document other than the documents specified in sub- section (1A)" shall be substituted.
