Section 2(47) in The Punjab General Clauses Act, 1898
(47)"registered" used with reference to a document, shall mean re-registered in [a Part A State or a Part C State under the law for the time being in force for the registration of documents] [Substituted for the words 'a Province of India' by the Adaptation of Laws Order, 1951. The words 'a Province of India' had been substituted for the words 'British India' by the Adaptation of Laws Order, 1937.];
