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[Cites 0, Cited by 8] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in The Registration Act, 1908

(1)Any Registrar may in his discretion receive and register any document which might be registered by any Sub-Registrar subordinate to him.[* * *] [ Sub-section (2) omitted by Act 48 of 2001, Section 4 (w.e.f. 24-9-2001). ]
Prior to its omission, sub-Section (2) read as under:-"(2) The Registrar of a district in which a Presidency-town is included and the Registrar of the Delhi district [***" may receive and register any document referred to in section 28 without regard to the situation in any part of India of the property to which the document relates."