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REGISTRATION (BIHAR AMENDMENT) ACT, 2010
[Bihar Act 11, 2012]
REGISTRATION (BIHAR AMENDMENT) ACT, 2010
An Act to amend the Registration Act, 1908
In Its Application to the State of Bihar
Be it enacted by the Legislature of the State of Bihar in the sixty one year of the Republic of India as follows: --
1. Short title, extent and commencement.—
(1) This Act may be called the Registration (Bihar Amendment) Act, 2010.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Substitution of Section-8 of Registration Act, 1908 (Act 16, 1908).—
Section-8 of the Registration Act, 1908 shall be substituted as follows: -
“8- Deputy Inspector General of Registration and Other Officers- (1) the State Government may also appoint one or more Deputy Inspector General of Registration and Assistant Inspector General of Registration and may prescribe the duties of such officers.
(2) Every such Deputy Inspector General of Registration and Assistant Inspector General of Registration shall be subordinate to the Inspector General of Registration.
(3) The State Government may also authorise such officers to perform all or some of the duties of Inspector General of Registration.”
3. Substitution of clause (d) of sub-section (1) of Section-17 of Registration Act, 1908 (Act 16, 1908).—
Clause (d) of sub-section (1) of Section-17 shall be substituted as follows: --
“(d) leases of immovable property; and”
4. Amendment of clause (c) of Section-18 of Registration Act, 1908 (Act 16, 1908).—
“Clause (c) of Section 18 shall be deleted.”
5. Amendment of Section-28 of the Registration Act, 1908 (Act 16, 1908).—
In Section-28 of the Registration Act, 1908 the following proviso shall be added as follows: --
“Provided that such documents may also be presented in the office of the sub-registrar of the district headquarters whose office has been amalgamated with the office of Registrar under Section-7 and within whose district the whole of the property to which such document relates is situate irrespective of its being situated in one or more sub-districts of the district.”
6. Amendment of Section-30 of the Registration Act, 1908 (Act 16, 1908).—
“Bracket along with figure “(1)” of Section-30 of Registration Act, 1908 shall be deleted.”
