Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 66] [Entire Act] Union of India - Subsection Section 66(2) in The Registration Act, 1908 (2)The Registrar shall also forward a copy of such document, together with a copy of the map or plan (if any)mentioned in section 21, to every other Registrar in whose district any part of such property is situate.
