Section 41 in Tamil Nadu Land Improvement Schemes Act, 1959
41. Registration of document or map not required.
(1)Nothing in the [Indian Registration Act, 1908] [Short title has been changed as Registration Act, 1908 (Central Act XVI of 1908).] (Central Act XVI of 1908), shall be deemed to require the registration of any record, document, plan or map prepared, made or sanctioned in connection with a scheme which has come into force and any such record, document, plan or map shall, for the purposes of sections 48,49 and 50 of that Act, be deemed to have been duly registered in accordance with the provisions of that Act. (2) Subject to such rules and to the previous payment of such fees as may be prescribed-(a)all such records, documents, plans and maps shall be open to the inspection of any person applying for such inspection; and(b)copies of such records, documents, plans and maps and accounts maintained under section 33 shall be given to any person applying for such copies.
