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[Cites 0, Cited by 3] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(1) in The Registration Act, 1908

(1)Every officer granting a loan under the Land Improvement Loans Act, 1883 (19 of 1883), shall send a copy of his order to the registering officer within the local limits of whose jurisdiction the whole or any part of the land to be improved or of the land to be granted as collateral security, is situate, and such registering officer shall file the copy in his Book No. 1.