Tamil nadu act 031 of 1974 : Registration (Tamil Nadu Amendment) Act, 1974

Preamble

Registration (Tamil Nadu Amendment) Act, 1974*

[Tamil Nadu Act No. 31 of 1974]*[16th July, 1974]

An Act further to amend the Registration Act, 1908, in its application to the State of Tamil Nadu.

Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-fifth Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 7th March, 1974, Part IV - Section 1, Page 23.

* Received the assent of the President on the 11th July, 1974, first published in the Tamil Nadu Government Gazette Extraordinary on the 16th July, 1974 (Ani 32, Anantha (2005-Tiruvalluvar Andu).

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Registration (Tamil Nadu Amendment) Act, 1974.

(2) It extends to the whole of the State of Tamil Nadu.

(3) It shall come into force on such date as the State Government may, by notification, appoint.

Section 2. Amendment of section 89, Central Act XVI of 1908

2. Amendment of section 89, Central Act XVI of 1908.- After sub-section (5) of section 89 of the Registration Act, 1908 (Central Act XVI of 1908), the following sub-section shall be added, namely:-

"(6) Every officer in charge of collection of the loans mentioned in sub-section (1), or sub-section (3) shall send to the registering officer to whom a copy of the order under sub-section (1) or a copy of instrument or order under sub-section (3) has been sent, an intimation of the discharge of such loans. Such intimation shall be in such form as may be prescribed and the registering officer shall file the intimation in his Book No. 1."

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