Section 57 in The United Provinces Tenancy Act, 1939
57. Attestation in lieu of registration
. - (1) When, under provisions of this Act or the Indian Registration Act, 1908, or any other enactment for the time being in force any lease, counterpart, grant, or agreement is required to be made by registered instrument, and such lease, counterpart, grant or agreement, -(a)is with respect to land held by a grove-holder as such, or to land let or granted for the purpose of planting a grove, or(b)relates to a tenancy, and stipulates for rent mot exceeding one hundred rupees annually,the parties to such lease, counterpart, grant or agreement may, in lieu of registering the same, obtain the attestation thereto of a revenue Court or of a Revenue Officer, not inferior in rank to a Qanungo or such other person as the [State Government] may, by general or special order in this behalf, appoint and subject to such conditions, if any, as the [State Government] may, by rules made under this Act, direct.(2)Such Court, officer or other person shall, after satisfying himself as to the identity of the parties and their acquaintance with the, and assent to the terms of the lease, counterpart, agent or agreement, make, sign, and date an endorsement thereon to the effect that he has so satisfied himself.(3)No such instrument shall be accepted for attestation under this section, unless presented within the period prescribed for presentation for registration under Part IV of the Indian Registration Act, 1908.
