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[Cites 0, Cited by 7] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Registration Act, 1908

(2)Save as otherwise provided by any rule made under sub-section (1), failure to comply with the provisions of section 21, sub-section (2) or sub-section (3), shall not disentitle a document to be registered if the description of the property to which it relates is sufficient to identify that property.