Section 89A(2) in The Registration Act, 1977 (1920 A.D.)
(2)Every officer issuing a sale certificate of the immovable property of a defaulter under the provisions of any law relating to revenue recovery for the time being in force including the Land Revenue Act, Samvat 1996 shall send a copy of such sale certificate together with a memorandum describing the property, as far as may be practicable, in accordance with the provisions of section 21 to the Registering Officer within the local limits of whose jurisdiction the whole or any part of the immovable property, which the written demand relates, is situate and such Registering Officer shall file a copy of the sale certificate and the memorandum in his Book No. 1:Provided that where the immovable property is situated within the local limits of the jurisdiction of more than one Registering Officer, the procedure indicated in this sub-section shall be followed in respect of the property within the jurisdiction of each of such officers.]Exemptions from Act.
