Haryana act 004 of 1997 : Registration (Haryana Amendment) Act, 1996

Preamble

Registration (Haryana Amendment) Act, 1996^*

[Haryana Act No. 4 of 1997]

[3rd March, 1997]

An Act to amend the Registration Act, 1908 in its application to the State of Haryana

Be it enacted by the Legislature of the State of Haryana in the Forty-seventh Year of the Republic of India as follows:-

* [Received the assent of the Governor on 3rd March, 1997 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 5/97, dated 12th March, 1997].

Section 1. Short title

1. Short title.- This Act may be called the Registration (Haryana Amendment) Act, 1996.

Section 2. Amendment of Section 30 of Central Act 16 of 1908

2. Amendment of Section 30 of Central Act 16 of 1908.- Sub-section (2) of section 30 of the Registration Act, 1908 (hereinafter referred to as the principal Act), shall be omitted.

Section 3. Omission of Section 67 of Central Act 16 of 1908

3. Omission of Section 67 of Central Act 16 of 1908.- Section 67 of the principal Act shall be omitted.

Section 4. Repeal

4. Repeal.- The Registration (Haryana Amendment) Ordinance, 1996 (Haryana Ordinance No. 6 of 1996), is hereby repelled.