Section 11 in Indian Stamp (Madhya Pradesh Amendment) Act, 2016
11. Substitution of Section 73.
- For Section 73 of the principal Act, the following Section shall be substituted, namely:-"73. Books etc., to be open to inspection. - Every Public Officer or any authority or body incorporated by or under any law for the time being inforce having in his custody any registers. books, records, papers, documents, proceedings or electronic records, the inspection whereof may tend to secure any duty, or to prove or lead to the discovery of any fraud of omission in relation to any duty, shall, at all reasonable times, permit any officer, not below the rank of sub-registrar as defined in the Registration Act, 1908 (No: 16 of 1908), authorised in writing by the Collector, to inspect for such purpose the registers, books, records, papers, documents, proceedings and electronic records and to take such copies, notes and extracts as he may deem necessary, without fee or charge. If necessary, such authorised officer shall direct the public officer or the person to impound the document under Section 33. failing which he shall proceed himself to impound the same.Explanation - For the purpose of this Section Collector means the Collector of the district.".
