Section 118 in Rules Under the Land and Revenue Regulation
118. Alteration of registers on decrees of Civil Court.
- Whenever any Civil Court makes a decree confirming any transfer of possession of a transferable estate, or gives effect to any decree transferring any such possession, such Court may order the transfer to be registered in the General Registers of the Deputy Commissioner, and the Deputy Commissioner shall register such transfer accordingly. (The attention of the Civil Courts was drawn to this rule in Circular No. 17R, dated the 21st April 1896, and it was pointed out that when directing registration, all information should be furnished which is likely to be required for filling in the columns of the General Register concerned.)[Note. Registration fees should be levied from the persons in whose favour registration is made, at the rates prescribed in the 126. Such fees are realisable under section 144 of the Regulation as arrears of land revenue.] [(Inserted by C.S.N.o. 82 to the fifth edition of this Manual vide Government letter No. L.B. 195/477- 78R., dated the 14th February, 1934)]
