Section 61(2) in The Registration Act, 1977 (1920 A.D.)
(2)if a document falls under clause (a) or (b) of sub-section (1) of section 17, the registering officer shall, after its registration in his office, submit it in the manner prescribed in this behalf for [the Governor's] [Substituted by Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 for 'Sadar-i-Riyasat'.] sanction.[(2-a) Notwithstanding anything to the contrary in sub-section (2) or in any other law, rule or order [the Governor] [Sub-section (2-A) added and words within brackets in such section (3) substituted by Council Resolution No. 124 dated 20th March, 1926 (Notification I/L-83 published in Government Gazette dated 5th Jeth, 1983, (Extraordinary).] may, by order published in the Jammu and Kashmir Government Gazette, subject to such conditions or restrictions (if any) as may be specified by [the Governor] [Substituted by Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 for 'Sadar-i-Riyasat'.], dispense with the submission to him, for his sanction of all or any class of the documents referred to in sub-section (2) and may also, by such order and subject to such conditions or restrictions (if any), authorise any officer to give sanction to all or any class of such documents.] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.]
