Section 76(1)(a) in The Registration Act, 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 76(1)(a) in The Registration Act, 1977 (1920 A.D.)

(a)to register a document except on the ground that the property to which it relates is not situate within his district or that the document ought to be registered in the office of a Sub-Registrar, or

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State of Jammu-Kashmir - Subsection

Section 76(1)(a) in The Registration Act, 1977 (1920 A.D.)