166. Appeals and applications to the District Registrar under sections 72 and 73 of the Registration Act.
- When application is made to a District registrar to revenue the order of a Sub- Registrar refusing to admit a document to registration, the District Registrar should examine it to see, first, whether it was made within time. i.e. 30 days after the date of the order, and secondly, whether it was of the nature of an appeal under section 72 or of an application under section 73. If the application be brought within time, and be of the nature of an appeal under section 72. the District Registrar shall pass such orders thereon as seem to him proper under the circumstances. If it be made within time, and be of the nature of an application under section 73, an application to establish a right to have a document registered on account of denial of execution, the District Registrar must make the inquiries prescribed in section 74, and pass an order accordingly. This is an obligation imposed upon him by law, which he is not at liberty to avoid by referring the applicant to a Civil Court.
