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Union of India - Section

Section 21 in The Registration Act, 1908

21. Description of property and maps or plans.

(1)No non-testamentary document relating to immovable property shall be accepted for registration unless it contains a description of such property sufficient to identify the same.
(2)Houses in towns shall be described as situate on the north or other side of the street or road (which should be specified) to which they front, and by their existing and former occupancies, and by their numbers if the houses in such street or road are numbered.
(3)Other houses and lands shall be described by their name, if any, and as being in the territorial division in which they are situate, and by their superficial contents, the roads and other properties on to which they abut, and their existing occupancies, and also, whenever it is practicable, by reference to a Government map or survey.
(4)No non-testamentary document containing a map or plan of any property comprised therein shall be accepted for registration unless it is accompanied by a true copy of the map or plan, or, in case such property is situate in several districts, by such number of true copies of the map or plan as are equal to the number of such districts.
[Andhra Pradesh.]- In the Registration Act, 1908 (Central Act 16 of 1908), (hereinafter referred to as the Principal Act), in Section 21, after sub-section (4), the following sub-sections shall be added, namely, -(5) The immovable properties mentioned in sub-sections (1), (2) and (3) may also be described by the use of a unique identification number, called Bhudhaar, assigned to such immovable properties in accordance with the law for the time being in force and as may be prescribed.(6) The map or Plan of a property mentioned in sub-section (4) and in Section 22 may be in the form of a printed copy of such map or plan created in such an electronic or digital format as may be prescribed, for defining all the vertices and boundaries of the property.".[Act No. 35 of 2019, dated 19.8.2019].[Assam].- In the principal Act, after the existing section 21, the following new section 21A shall be inserted, namely: -21A. No registration of non-testamentary instruments without no objection certificate.- Notwithstanding anything contained in any other provision of this Act, no non-testamentary instrument relating to immovable property shall be accepted for registration, unless the Deputy Commissioner of the concerned district issues a No Objection Certificate containing the description of such immovable property to be transferred and also such other No objection Certificates, which are required to be issued by thee Deputy Commissioner or any other Authority under any law for the time being in force or under any Executive Instruction, Order etc. issued by the State Government from time to time;Provided that all such No Objection Certificates shall be issued within a period of thirty days from the date of the receipt of application and in case No Objection Certificate is not issued within the stipulated period of thirty days, a speaking order with reasons thereof shall be issued to the applicant within the said stipulated period.[Assam Act No. 29 of 2009].