Section 22 in The Bengal Land Records Maintenance Act, 1895
22. Registration of instruments effecting transfer of tenant-right and simultaneous registration of mutation.
- A Sub-Register, registering an instrument effecting a transfer of tenant, or under the provisions of Sections 64 and 65 of the Indian Registration Act, 1877, receiving a memorandum of a transfer of tenant right, shall, as Registrar of Mutations, make an entry in the Register of Mutations as if he had received a notice under Section 6.
