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Union of India - Section

Section 30 in The Registration Act, 1908

30. Registration by Registrars in certain cases.

(1)Any Registrar may in his discretion receive and register any document which might be registered by any Sub-Registrar subordinate to him.[* * *] [ Sub-section (2) omitted by Act 48 of 2001, Section 4 (w.e.f. 24-9-2001). ]
Prior to its omission, sub-Section (2) read as under:-"(2) The Registrar of a district in which a Presidency-town is included and the Registrar of the Delhi district [***" may receive and register any document referred to in section 28 without regard to the situation in any part of India of the property to which the document relates."