Section 143 in The Gujarat Co-Operative Societies Act, 1961
143. Exemption of officer of [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] from personal appearance before registering officers.
(1)Notwithstanding anything contained in the Indian Registration Act, 1908 (XVI of 1908), it shall not be necessary for any officer of a [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] to appear in person or by agent at any registration office in any proceedings connected with the registration of any instrument executed by him in his official capacity, or to sign as provided in Section 58 of that Act.(2)Where any instrument is so executed, the Registering Officer to whom such instrument is presented for registration may, if he thinks fit, refer to such officer for information respecting the same land, on being satisfied of the execution thereof, shall register the instrument.
