Section 29 in The Maharashtra Khar Lands Development Act, 1979
29. Registration of documents, plan or map in connection with scheme not required.
(1)Subject to the provisions of section 12, nothing in the Registration Act, 1908, in its application to the State of Maharashtra, shall be deemed to require registration of any document, plan or map prepared, made or sanctioned in connection with a scheme which has come into force.(2)All such documents, plans and maps shall, for the purposes of sections 48 and 49 of the said Act, be deemed to be registered in accordance with the provisions of that Act.
