Section 130 in The Tamil Nadu Co-Operative Societies Act, 1983
130. Registration of documents executed on behalf of a Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank or of the State [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank.
(1)Notwithstanding anything contained in the Registration Act, 1908 (Central Act XVI of 1908), it shall not be necessary for any member of the board, secretary or other officer of a Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank or of the State [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank to appear in person or by agent at any registration office in any proceedings connected with the registration of any instrument executed by him in his official capacity or to sign as provided in section 58 of that Act.(2)Where any instrument is so executed, the registering officer to whom such instrument is presented for registration may, if he thinks fit, refer to such member of the board, secretary or officer for information respecting the same, and, on being satisfied of the execution thereof, shall register the instrument.
