Section 15(6) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(6)After the instrument alongwith the certificate issued by the Income-Tax Officer and Competent Authority is presented for registration the Registration Officer shall cause a summons to be issued to the other party. If he fails to appear in compliance with the summons, the execution of the instrument shall be deemed to be admitted by him and the Registration Officer shall proceed to register the instrument. If he appears but denies the execution of the instrument, if the Registration Officer, is satisfied giving him a reasonable opportunity of being heard is satisfied that he has failed to execute the instrument without sufficient cause shall proceed to register the instrument. Notwithstanding anything contained in the Transfer of Property Act, 1882 or the Registration Act, 1908, the registration of the instrument under this sub-section shall be sufficient to vest the properly in the applicant.
