Section 33 in The Land Records Maintenance Act, 1895
33. Registrars of Mutations to be public servants, and their records public records.
- Every Sub-Registrar appointed under this Act to be a Registrar of Mutations, and every person appointed temporarily to discharge the duties of any such office, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, and all official records and papers kept by any such officer under this Act shall be held to be public records and the property of [the Government] [Words 'The Crown' first substituted for the words 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'Government' again substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].
