Section 61 in The Registration Act, 1977 (1920 A.D.)
61. Endorsements and certificate to be copied and thereupon, on sanction by [the Governor] [Substituted by Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 for 'Sadar-i-Riyasat'.] required to be submitted to him, document returned.
- [(1) The endorsement and certificate referred to and mentioned in sections 59 and 60 shall thereupon be copied into the true copy of the document presented along with the document, and the true copy of the map or plan, if any, mentioned in section 21 shall also be filed along with the true copy of the document.] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.](2)if a document falls under clause (a) or (b) of sub-section (1) of section 17, the registering officer shall, after its registration in his office, submit it in the manner prescribed in this behalf for [the Governor's] [Substituted by Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 for 'Sadar-i-Riyasat'.] sanction.[(2-a) Notwithstanding anything to the contrary in sub-section (2) or in any other law, rule or order [the Governor] [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).] may, by order published in the Jammu and Kashmir Government Gazette, subject to such conditions or restrictions (if any) as may be specified by [the Governor] [Substituted by Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 for 'Sadar-i-Riyasat'.], dispense with the submission to him, for his sanction of all or any class of the documents referred to in sub-section (2) and may also, by such order and subject to such conditions or restrictions (if any), authorise any officer to give sanction to all or any class of such documents.] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.](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.
