Section 46 in The Registration Act, 1977 (1920 A.D.)
46. Saving of certain enactments and powers of Courts.
(1)Nothing hereinbefore contained shall affect the provisions of section 81 of the Probate and Administration Act, or the power of any Court by order to compel the production of any will.(2)[ When any such order is made, the Registrar shall, unless a true copy of the will has been already been filed under section 45, open the cover and cause a true copy of the will to be made and filed in his Book No. 3 and make a note on such copy that the original has been removed into Court in pursuance of the order aforesaid.] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.]
