Section 5(2) in Tamil Nadu Patta Passbook Act, 1983
(2)No document referred to in sub-section (1) shall be registered by the registering authority, unless the person liable to pay the registration fees also pays to the registering authority such fees as may be prescribed for making necessary entries relating to such transfer in the patta pass book. On the registration of such document and after making necessary entries in the patta pass book, the registering authority shall make a report of such registration, and also send a certified extract of the said entries to the Tahsildar.
