Section 3 in The Registration (Orissa Amendment) Act, 2001
3. Amendment of Section 17.
- In Section 17 of the principal Act, in Sub-section (1), after Clause (e), the following clauses shall be inserted before the proviso, namely ;"(f) agreement to sell immovable property possession whereof has been or is handed over to the purported purchaser;(g)power-of-attorney relating to transfer of immovable property possession whereof has been or is handed over to the purported attorney holder".
