Section 17(5) in The Tamil Nadu Bhoodan Yagna Act, 1958
(5)[ (a) Where the Inquiry Officer passes an order under sub-section (4) confirming a declaration, he shall, as soon as may be, communicate the order along with the record of his proceedings to the State Board.] [Sub-sections (5), (6), (7) were substituted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1064).](b)As soon as may be after the receipt of the order referred to in clause (a) the State Board shall-(i)publish such order in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.]; and(ii)send a copy of such order duly authenticated by any officer authorised by the State Board in this behalf to the registering officer under the [Indian Registration Act, 1908] [Short title renamed as Registration Act, 1908.] (Central Act XVI of 1908), within the local limits of whose jurisdiction the land to which the order relates is situate and such registering officer shall register such order:Provided that no fee shall be payable for such registration and it shall not be necessary for any officer of the State Board to appear in person or by agent at the Registration office in any proceeding connected with such registration.
