11. Registration of certain transfers of tenures - (1) When any tenure or portion thereof is transferred by succession, inheritance, sale, gift or exchange, the transferee or his successor in title shall cause the transfer to be registered in the office of the landlord to whom the rent of the tenure or portion is payable.
(2)The landlord shall, in the absence of sufficient reason to the contrary, allow the registration of all such transfers.(3)Whenever any such transfer is registered in the office of the landlord he shall be entitled to levy a registration fee of the following amount, namely :-(a)when rent is payable in respect of the tenure or portion-a fee of two per centum on the annual rent thereof provided that no such fee shall be less than one rupee or more than one hundred rupees, and(b)when rent is not payable in respect of the tenure or portion-a fee of two rupees.(4)If an application for the registration of any transfer of a tenure or portion thereof under sub-section (1) is not made within a period of one year from the date of transfer, and if the registration fee, authorised by sub-section (3) is not paid or tendered within that period, the transferee or his successor-in-title shall not be entitled to recover, at any time after the expiry of the said period by suit or other proceeding, any rent which may have become due to him, as the owner of such tenure or portion, between the date of the transfer and the date of the application for registration.(5)Nothing in this Section shall,-(i)validate a transfer of any tenure or portion thereof which, by the terms upon which it is held, or by any law or local custom, is not transferable, or(ii)affect the right of the landlord to resume a resumable tenure.
