Section 61(3) in The Registration Act, 1977 (1920 A.D.)
(3)[On receipt of the sanction required under sub-section (2) or, (2-a) as the case may be, or if the document does not require submission for such sanction,] [Sub-section (2-A) added and words within brackets in such section (3) substituted by Council Resolution No. 124 dated 20th March, 1926 (Notification I/L-83 published in Government Gazette dated 5th Jeth, 1983, (Extraordinary).] on compliance with the procedure, hereinbefore provided, the registration of the document shall be deemed complete, and the document shall then be returned to the person who presented the same for registration, or to such other person (if any) as he has nominated in writing in that behalf on the receipt mentioned in section 52.
