Section 89 in The Registration Act, 1977 (1920 A.D.)
89. Copies of certain orders, certificates and instruments to be sent to registering officers and fled
- Every officer granting a loan under the Land Improvement Loans Act, shall send a copy of his order to the registering officer within the local limits of whose jurisdiction the whole or any part of the land to be improved or of the land to be granted as collateral security, is situate, and such registering officer shall file the copy in his Book No. 1.(2)Omitted.(3)Every officer granting a loan under the Agriculturist Loan Act, shall send a copy of any instrument whereby immovable property is mortgaged for the purpose of securing the repayment of the loan, and if any such property is mortgaged for the same purpose in the order granting the loan, a copy also of that order to the registering officer within the local limits of whose jurisdiction the whole or any part of the property so mortgaged is situate, and such registering officer shall file the copy or copies, as the case may be, in his Book No. 1.(4)[ Every officer granting a loan to a craftsman, artisan or petty trade under authority of Cabinet Order No. 1547-C dated 15th December, 1953, shall send a copy of any instrument whereby immovable property is mortgaged for the purpose of securing the repayment of the loan, and, if any such property is mortgaged for the same purpose in the order granting the loan, a copy also of that order to the registering officer within the local limits of whose jurisdiction the whole or any part of the property so mortgaged is situate, and such registering officer shall file the copy or copies, as the case may be, in his Book No. 1.] [Sub-section (4) inserted by Act VI of 1955.]
