Section 347 in The Code of Criminal Procedure, 1973
347. When Registrar or Sub-Registrar to be deemed a Civil Court.
- When the State Government so directs, any Registrar or any Sub-Registrar appointed under the [*] [The word "Indian" omitted by 56 of 1974, Section 3 and Sch. II (w.e.f 20.12.1974).] Registration Act, 1908 (16 of 1908), shall be deemed to be a Civil Court within the meaning of sections 345 and 346.
