Section 49 in The Registration Act, 1977 (1920 A.D.)
49. Effect of non-registration of documents required to be registered.
- No document required by section 17 [or by any provision of the Transfer of Property Act] [In section 49 words within brackets added by Act VII of 1996.] to be registered shall-(a)affect any immovable property comprised therein,(b)confer any power to adopt, or(c)be received as evidence of any transaction affecting such property or conferring such power, unless it has been registered.
