Section 4 in The Indian Registration (Punjab Amendment) Act, 1961
4. Amendment of Section 52 of Central Act 16 of 1908.
- For clause (c) of sub-section (1) of Section 52 of the principal Act, the following shall be substituted, namely :-"(c) subject to the provisions contained in Section 62, a copy of every document admitted to registration shall without unnecessary delay be pasted in the book appropriated therefor according to the order of admission of the document."
