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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 81(2)(a) in Arunachal Pradesh Housing Board Act, 2014

(a)Where any instrument is so executed, the registration officer to whom such instrument is presented for registration may, if he thinks fit, refer to the Chairman for information respecting the same, and on being satisfied of the execution thereof, shall register the instrument.