44. Registration of documents, plans or map in connection with scheme not required.- (1) Nothing in the Indian Registration Act, 1908, (XVI of 1908.) shall be deemed to require the registration of any document, plan or map prepared, made or sanctioned in connection with a scheme which has come into force.
(2)All such documents, plans and maps shall, for the purposes dissections 48 and 49 of the Indian Registration Act, 1908, (XVI of 1908.) be deemed to be registered in accordance with the provisions of that Act:Provided that documents, plans and maps relating to the sanctioned Scheme shall be accessible to the public in the manner prescribed.
