Section 13 in The Bengal Land Records Maintenance Act, 1895
13. Reasons 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] [Substituted by A.L.O.] Government may from time to time prescribe.
