Legal Document View

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
[Cites 0, Cited by 0]

State of Odisha - Act

The Indian Registration (Orissa Amendment) Act, 1966

ODISHA
India

The Indian Registration (Orissa Amendment) Act, 1966

Act 17 of 1966

  • Published on 1 January 1966
  • Commenced on 1 January 1966
  • [This is the version of this document from 1 January 1966.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Registration (Orissa Amendment) Act, 1966Orissa Act No. 17 of 1966Published vide Orissa Gazette Extraordinary/11-7-1967.For Statement of Objects and Reasons see Orissa Gazette Extraordinary No. 1482/21-9-1965.An Act to amend the Indian Registration Act, 1908 in its application to the State of OrissaBe it enacted by the Legislature of the State of Orissa in the Seventeenth Year of the Republic of India, as follows :

1. Short title, extent and commencement.

(1)This Act may be called the Indian Registration (Orissa Amendment) Act, 1966.
(2)It shall extend to the whole of the State of Orissa.
(3)It shall come into force at once.

2. Insertion of new Section 89-A, Act 16 of 1908.

- After Section 89 of the Indian Registration Act, 1908 (16 of 1908) the following new section shall be inserted, namely :"89-A. Duty of Collector in proceedings under Section 47-A of the Indian Stamp Act, 1899. - (1) It shall be the duty of the Collector, if he is satisfied diring the proceedings, if any, under Section 47-A of the Indian Stamp Act, 1899 that the fees for registration paid under this Act in respect of a document is in deficit to determine in the course of such proceedings the deficient amount of fee and to send a copy of the order made in the proceedings to the Registering Officer for recovery of the said amount from the person liable to pay the deficient amount of stamp duty under the said section; and all amounts recoverable as aforesaid may be recovered as arrears of land revenue.
(2)An order of the Collector under Sub-section (1) shall be deemed to be an order made by the Collector under Section 47-A of the Indian Stamp Act, 1899 (2 of 1899) and shall be final subject to the decision in appeal, if any, under Sub-section (3) of the said section".