Section 89A(1) in The Registration (Gujarat Amendment) Act, 2018
(1)Every court passing,-(a)anv decree or order creating, declaring, transferring, limiting or extinguishing any right, title or interest to or inimmovable propertv in favour of anv person' or(b)an order to interim attachment or attachment of immovable property or for the release of any immovable property from such attachment shall, in accordance with the rules made in this behalf, shall send a copy of such decree or order together with a memorandum describing the property as far as may be practicable, in the manner required by section 21, to the Registering Officer within the local limits of whose jurisdiction the whole or any part ofthe immovable property comprised in such decree or order, is situated, and such officer shall file the copy of the memorandum in his Book No I :Provided that, where the immovable prope(y is situated within the local limits of the jurisdiction of more than one Registering Officer, the procedure specified in clauses (a) and (b) of this sub-section shall be followed in respect ofthe prope(y within thejurisdiction ofeach ofsuch officer.
