Section 18 in The Registration Act, 1977 (1920 A.D.)
18. Documents of which registration is optional.
- Any of the following documents may be registered under this Act, namely:-(a)leases of immovable property from year to year or for any term below one year, and reserving a yearly rent of rupees fifty or less and leases exempted under section 17;(b)instruments (other than wills) which purport or operate to create, declare, assign, limit or extinguish any right, title or interest to or in movable property;(c)wills; and(d)all other documents not required by section 17; to be registered.
