Section 51(5) in The Registration Act, 1977 (1920 A.D.)
(5)[ If in the opinion of the Registrar, any of the Books mentioned in sub-section (1) is in danger of being destroyed or becoming illegible wholly or partially, the Registrar may, by a written order direct such Book or such portion thereof as he thinks fit to be recopied and authenticated in such manner as may be prescribed under section 69 and the copy prepared ad authenticated under such direction shall for the purposes of this Act be deemed to have taken the place of, and to be, the original Book or portion, and all references in this Act to the original Book or portion thereof shall be deemed to be reference tot he Book of portion so copied or authenticated.] [Added by Act No. XIII of 2011, dated 25th April, 2011.]
