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State of Maharashtra - Act

The Indian Registration (Maharashtra Amendment) Act, 1975

MAHARASHTRA
India

The Indian Registration (Maharashtra Amendment) Act, 1975

Act 49 of 1975

  • Published on 27 September 1975
  • Commenced on 27 September 1975
  • [This is the version of this document from 27 September 1975.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Registration (Maharashtra Amendment) Act, 1975(Maharashtra Act No. 49 of 1975)(First published, after having received the assent of the President, in the "Maharashtra Government Gazette" on the 27th September, 1975).An Act further to amend the Registration Act, 1908, in its application to the State of Maharashtra.Whereas it is expedient further to amend the Registration Act, 1908, in its application to the State of Maharashtra, for the purpose hereinafter appearing; It is hereby enacted in the Twenty-sixth Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Indian Registration (Maharashtra Amendment) Act, 1975.

2. Amendment of section 80-A of Act XVI of 1908.

- In section 80A of the Registration Act, 1908, in its application to the State of Maharashtra,-
(a)in sub-section (1), for the portion beginning with the words "If on inspection" and ending with the words "arrear of land revenue" the following shall be substituted, namely :-
"If on inspection or otherwise it is found that any fee payable under this Act has not been paid or has been paid insufficiently, such fee may (after failure to pay the same on demand within the period specified therein), on a certificate of the Inspector-General of Registration, be recovered as an arrear of land revenue from the person from whom such demand is made;",
(b)for the marginal note, the following shall be, substituted, namely :-
"Recovery of fees, and provision for refund".NotificationsNo. RGN. 1089/CR-1033/M-1, dated 5th February, 1990 (M.G.G., Part IV-B, p. 228). - In exercise of the powers conferred by clause (d) of subsection (1) of section 88 of the Registration Act, 1908 (XVI of 1908), in its application to the State of Maharashtra, the Government of Maharashtra hereby specifies for the purposes of the said section 88, the holder, for the time being, of the office of the Registrar, National Institute for Training in Industrial Engineering, Bombay.No. Mudrank 1094/4957/CR-1123/M-1, dated 20th February, 1997 (M.G.G., Part IV-B, p. 323). - In exercise of the powers conferred by clause (d) of sub-section (1) of section 88 of the Registration Act, 1908 (XVI of 1908), in its application to the State of Maharashtra, the Government of Maharashtra hereby specifies for the purposes of the said section 88, the holders for the time being, of the offices of the Senior Divisional Manager and Marketing Manager of the Mumbai Divisional Office of the Life Insurance of Corporation of India.No. RGN. 2007/384/CR-46/M-1, dated 22nd November, 2007 (M.G.G., Part IV-A, p. 532). - In exercise of the powers conferred by sub-section (1) of the Registration Act, 1908 (XVI of 1908), in its application to the State of Maharashtra, the Government of Maharashtra hereby establishes, with effect from the 22nd November, 2007, the office to be styled as office of the Joint Sub-Registrar, mentioned in column (4) of the Schedule appended hereto, in the Registration. Sub-District of the Registration District mentioned against it in columns (3) and (2) of the said Schedule respectively :-

Schedule

Serial No. Name of Registration District Name of Registration Sub-District Name of Joint Sub-Registrar
(1) (2) (3) (4)
1. Pune (Rural) Maval Joint Sub-Registrar Lonawala