Section 12 in The Registration And Other Related Laws (Amendment) Act, 2001
12. Saving.- Notwithstanding anything contained in sections 6 and 10, any-
(a)right of a transferor or any person claiming under him debarred under section 53A of the Transfer of Property Act, 1882 (4 of 1882 ) immediately before the commencement of this Act shall remain so debarred as if section 10 had not come into force in re pect of such right; and(b)unregistered document relating to the right referred to in clause (a) may be received as evidence of part performance of a contract for the purposes of section 53A of the Transfer of Property Act, 1882 (4 of 1882 ) as if section 6 had not come into for e in respect of such document. SUBHASH C. JAIN, Secy. to the Govt. of India.
