167. Registration of certain instruments creating incumbrances.
- Notwithstanding anything contained in Part IV of the Indian Registration Act, 1908, an instrument creating an incumbrance upon the lands of any tenancy which has been executed before the commencement of this Act, and is not required by Section 17 of the said Regulation Act to be registered, shall be accepted for registration under this Act, if it is presented for the purpose to the proper officer within one year from the commencement of this Act.
