Section 3 in The Bengal Land Records Maintenance Act, 1895
3. Registrars of Mutations.
- The Sub-Registrars appointed under the [Indian Registration Act, 1877,] [Act 3 of 1887 repealed and re-enacted by Act 16 of 1908. This reference is to be construed as a reference to clause (1) of Section 2 of the latter Act, vide the General Causes Act, 1897, Section 8.] shall be Registrars of Mutations under this Act.
