Section 3 in The Registration (Orissa Amendment) Act, 1991
3. Insertion of new Section 80-A.
- In the principal Act, after Section 80, the following section shall be inserted, namely :"80A. Recovery of deficient registration fee as arrears of land revenue - If, on inspection or otherwise, it is found that the fee payable under this Act in relation to any document which is registered has been sufficiently paid, the deficient fee shall, after failure to pay the same on demand within fee prescribed period, be recoverable from the person who presented such document as arrears of land revenue".
