(1)The [State Government] [Substituted by A.O.1950, for "Provincial Government" .] shall establish in every district an office to be styled the office of the Registrar and in every sub-district an office or offices to be styled the office of the Sub-Registrar or the offices of the Joint Sub-Registrars.(2)The [State Government] [Substituted by A.O.1950, for "Provincial Government" .] may amalgamate with any office of a Registrar any office of a Sub-Registrar subordinate to such Registrar, and may authorise any Sub-Registrar whose office has been so amalgamated to exercise and perform, in addition to his own powers and duties, all or any of the powers and duties of the Registrar to whom he is subordinate:Provided that no such authorization shall enable a Sub-Registrar to hear an appeal against an order passed by himself under this Act.
