Section 50 in The Registration Act, 1977 (1920 A.D.)
50. Certain registered documents relating to land to take effect against unregistered documents.
- Every document falling under any exemption mentioned in section, 17, or clauses (a) and (b) of section 18, shall, if duly registered, take effect as regards the property comprised therein, against every un-registered document relating to the same property, and not being a decree or order, whether such unregistered documents be of the same nature as the registered document or not.
