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[Cites 0, Cited by 58] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(2) in The Registration Act, 1908

(2)Every Court granting a certificate of sale of immovable property under the Code of Civil Procedure, 1908 (5 of 1908), shall send a copy of such certificate to the registering officer within the local limits of whose jurisdiction the whole or any part of the immovable property comprised in such certificate is situate and such officer shall file the copy in his Book No. 1.