Section 7 in The Registration (Orissa Amendment) Act, 1989
7. Amendment of Section 52.
- In the principal Act, in Section 52, for Clause (c) Sub-section (1), the following clause shall be substituted, namely :-(c)subject to the provisions contained in Section 62, where a document is admitted to registration, a true copy thereat shall, without unnecessary delay, be filed in the appropriate book according to its order of admission."
