.-(1) Paragraphs 2 and 3 of section 54, and section 59, 107 and 123 of the Transfer of Property Act, 1882 (4 of 1882), with respect to the transfer of property by registered instrument, shall, on and from the commencement of this Act, extend to every cantonment.(2)The Registrar or Sub-Registrar of the district or sub-district formed for the purposes of the Registration Act, 1908 (16 of 1908), in which any cantonment is situated, shall, when any document relating to immovable property within the cantonment is registered, send information of the registration forthwith to the Chief Executive Officer and the Defence Estates Officer and such other authority, as the Central Government may prescribe in this behalf.
