Section 17(1) in The Registration Act, 1977 (1920 A.D.)
(1)The following documents shall be registered, namely ;-(a)instruments of gift of immovable property;(b)other non-testamentary instruments which purport or operate to create, declare, assign, limit or extinguish, whether in present or in future, any right, title or interest, whether vested or contingent, to or in immovable property;(c)non-testamentary instruments which acknowledge the receipt or payment of any consideration on account of the creation, declaration, assignment, limitation or extinction of any such right, title or interest;(d)any partnership deed;(e)any adoption deed;(f)any non-testamentary authority to adopt; and(g)leases of immovable property for any term exceeding one year, and reserving a yearly rent exceeding fifty rupees:Provided that [the Government] [In sections 3, 5, 6, 7, 10, 14, 15, 16, 17, 22, 29, 36, 69 (2) and 91 the words 'the Government' Substituted for the words 'His Highness' by Act X of 1996.] may, by order published in the Jammu and Kashmir Government Gazette, exempt from the operation of this sub-section any such leased executed in any district, or part of a district.(h)[ non-testamentary instruments transferring or assigning any decree or order of a Court or any award when such decree or order or award purports or operates to create, decree, assign, limit or extinguish, whether in present or in future, am right, title or interest, whether vested or contingent, to or in immovable property;] [Clause (h) to section 17(1) added by Act VII of 1996.](i)[ any document which purports or operates to effect any contract for sale of any immovable property.] [Inserted by Act No. XIII of 2011, dated 25th April, 2011.]
