[The words “And it is hereby enacted, that” rep. by Act 16 of 1874, s. 1 and the Schedule, Pt. I]*** The person or persons so authorised to make such registry as aforesaid shall receive the fees payable for the same, and shall pay such fees to such officer as [Subs. by the A. O. 1937, for “the Governor of Bombay in Council”] [the Central Government] shall appoint; the same to be carried to the credit of [Subs., ibid., for “the Government of Bombay”] [the Central Government]:[Ins., ibid][Provided that any such fees as immediately before the commencement of [Subs. by the A. O. 1950,for “Part III of the Government of India Act, 1935”][the Constitution] were, under this Act as then in force to be carried to the credit of the [Subs. ibid., for “Local Government”][ Subs. by A.O. 1950, for “Provicial”[State] Government] shall be paid to such officer as the [Subs. by A.O. 1950, for “Provicial”][State] Government may appoint and be carried to the credit of that Government.]
