Section 33 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
33. Registration of documents or map in connection with scheme not required.
(1)Notwithstanding in the Indian Registration Act, 1908 (XVI of 1908) shall be deemed to require the registration of any document or map prepared, made or sanctioned in pursuance of this Act in connection with any scheme which has come into force.(2)All such documents, plans and maps shall, for the purpose of Sections 48 and 49 of the Indian Registration Act, 1908 (XVI of 1908), be deemed to be registered in accordance with the provisions of that Act :Provided that documents and maps relating to such scheme shall be accessible to the public in the manner prescribed.
