63. Certain cases of registration of document to be reported to the District Registrars or Inspector General of Registration.
- The Presiding Officer of all Civil Court shall inform to the District Registrar of their Districts, all cases which came before them in which there is reason to believe that there has been misconduct, negligence or irregularity on the part of the Registering Officers in the registration of any document tendered in evidence or otherwise coming before the Courts. If Registering Officer is the District Registrar, the Presiding Officer of the Court may inform the Inspector General of Registration.(C)Commission
