Section 13 in The Land Records Maintenance Act, 1895
13. Reason for refusal to register to be recorded.
- Whenever a Registrar of Mutations, after receipt of a notice under section 6, does not register the transfer or succession in respect of which it is given, he shall make an entry of the fact and state his reasons in such manner as the [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may from time to time prescribe.
