Section 89A(2) in The Registration (Gujarat Amendment) Act, 2018
(2)Every officer issuing a certificate of sale or a written demand before the attachment of the immovable property of a defaulter under the provisions of any law relating to Revenue Recovery for the time being in force including the Revenue Recovery Act, 1890, shall,-(a)send a copy of such certificate of sale or written demirnd together with a memorandum describing the property, as far as may be practicable, in the manner required by section 21;(b)where such written demand is withdrawn or attachment of property is lifted or the property sold and sale is confirmed, send a memorandum indicating that fact and describing that property, as far as may be practicable, in the manner required section 21, to the Registering Officer within the local limits of whose jurisdiction the whole or any part of the immovable property to which the written demand is situate, and such registering officer shall file a copy of the written demand and memorandum in his Book No 1:Provided that, where the immovable property is situate within the local limits of the jurisdiction of more than one Registering Officer, the procedure specified in clauses (a) and (b) ofthis sub-section shall be followed in respect of the property within the jurisdiction of each ofsuch officers.
