(3)Where, in relation to a tenancy created before the commencement of this Act,-(a)an agreement in writing was entered into and was not registered under the Registration Act, 1908, (16 of 1908.) the landlord and the tenant shall jointly present a copy thereof for registration before the registering officer under the said Act;(b)no agreement in writing was entered into, the landlord and the tenant shall enter into an agreement in writing with regard to that tenancy and present the same for registration before the registering officer under the said Act:Provided that where the landlord and the tenant fail to present jointly a copy of tenancy agreement under clause (a) or fail to reach an agreement under clause (b) such landlord and the tenant shall separately file the particulars about such tenancy with the prescribed authority in such form and in, such manner and within such period as may be prescribed.
