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State of Haryana - Act

The Indian Registration (Punjab Amendment) Act, 1961

HARYANA
India

The Indian Registration (Punjab Amendment) Act, 1961

Act 19 of 1961

  • Published on 24 April 1961
  • Commenced on 24 April 1961
  • [This is the version of this document from 24 April 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Registration (Punjab Amendment) Act, 1961Punjab Act 19 of 1961Statement of Objects and Reasons. - According to Section 52(1)(c) of the Indian Registration Act, 1908, all documents registrable under the Act are copies in the relevant Bahis before they are returned to the executant. It takes a considerable time to copy out these documents in the relevant Bahis and the delay causes considerable loss to the litigant public.Similarly, there is no check on the writing of deeds and applications falling under this Act, and also on the fees charged by deeds writers. Often, people with little experience and knowledge of the laws on stamp and Registration, are writing out these documents at very high rates. This Bill seeks to give relief to the public on these two accounts. (Punjab Government Gazette Extraordinary, dated the 24th March, 1961)Received the assent of the President of India on the 24th April, 1961, and was first published in the Punjab Government Gazette Extraordinary, dated the 4th May, 1961.An Act to amend the Indian Registration Act, 1908, in its application to the State of Punjab.Be it enacted by the Legislature of the State of Punjab in the Twelfth Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Indian Registration (Punjab Amendment) Act, 1961.

2. Insertion of Section 18A in Central Act 16 of 1908.

- In the Indian Registration Act, 1908, in its application to the State of Punjab (hereinafter referred to as the principal Act), after Section 18, the following section shall be inserted, namely :"18A. Documents for registration to be accompanied by a true copy thereof. - Notwithstanding any thing contained in this Act, the registering officer shall refuse to register any document presented to him for registration unless such document is accompanied by a true copy thereof."

3. Amendment of Section 19 of Central Act 16 of 1908.

- In Section 19, for the words "a true translation" the words "two copies of the true translation" shall be substituted.

4. Amendment of Section 52 of Central Act 16 of 1908.

- For clause (c) of sub-section (1) of Section 52 of the principal Act, the following shall be substituted, namely :-"(c) subject to the provisions contained in Section 62, a copy of every document admitted to registration shall without unnecessary delay be pasted in the book appropriated therefor according to the order of admission of the document."

5. Amendment of Section 62 of Central Act 16 of 1908.

- For sub-section (1) of Section 62 of the principal Act, the following shall be substituted, namely :-"(1) When a document is presented for registration under Section 19, a copy of the translation shall be pasted in the register of documents of the nature of the original, and the second copy of the translation, together with the copy referred to in Section 19, shall be filed in the registration office."

6. Amendment of Section 69 of Central Act 16 of 1908.

- In sub-section (1) of Section 69 of the principal Act, after clause (b), the following clause shall be inserted, namely :-"(bb) declaring what persons shall be permitted to act as document writers in the offices of registering officers, relating the issue of licences to such persons, the conduct of business by them, the scale of fees to be charged by them and determining the authority by which breaches of such rules shall be investigated and the penalties which may be imposed."