(1)When a document is presented at a registration office, the registration officer will examine it to see whether he has authority to register, it and on this head Part V and VIII of the Act should be consulted.(2)For the purposes of jurisdiction documents may be grouped into four classes:(1)Non-testamentary documents, relating to immovable property mentioned in clauses (a) to (d) of section 17 and clauses (a) to (c) of section 18.(2)Wills and authorities to adopt.(3)Copies of decrees and orders of courts.(4)All other documents.(3)Instruments of the first class may be accepted for registration by any registering officer within whose district of sub-district any portion .of the property concerned is situated. Instruments of the second class may be registered in any office. A copy of h decree or order may be registered in the office of the sub-registrar in whose sub-district the decree or order was made, or if it is does not affect immovable property, in the office of any other sub-registrar under the Government at which all the persons claiming under decree or order desire the copy to be registered. A document of the fourth class may be registered, either in the office of the sub-registrar at the place of execution, or, if desired by the executants and persons claiming under it, in the office of any other sub-registrar under the Government.
