65. Registration of map made under section 7 not required.
(1)Nothing in the Indian Registration Act, 1908 (Central Act XVI of 1908) shall require the-registration of any map made under section 7.(2)All such maps shall, for the purpose of sections 49 and 50 of the Indian Registration Act, 1908 (Central Act XVI of 1908) be deemed to have been registered in accordance with the provisions of that Act:Provided that the maps shall be accessible to the public in the manner prescribed.
