- Section 89 of the Act. prescribes a special mode of registration of certain classes of document. The effect of the provisions of this section is three fold-(i)they render obligatory the registration of all documents of the classes above-mentioned, without regard to value:(ii)the obligation to register is imposed upon the officer [or the bank] [Notification Published in R.G.G. Part IV-C, dated 1-7-1976, p. 162;] granting the loan or the Court or Revenue Officer granting the certificate (as the case may be), and not upon the person to whom the loan or certificate has been granted or the person claiming thereunder:(iii)a particular mode of registration is prescribed: Revenue Officer [or the bank] [Inserted by ibid.] is to send a copy of his order, or of the instrument securing re-payment of the loan, to the registering officer having jurisdiction, in like manner the Court or Revenue Officer is to send the registering officer a copy of the certificate of sale: the registering officer will then file such copy in his book (file book) No. 1 and this is sufficient registration for all legal purposes.
