Registration (Tamil Nadu Amendment) Act, 1981*
| [Tamil Nadu Act No. 26 of 1981]* | [8th May, 1981] |
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 Thirty-second Year of the Republic of India as follows:-
* For statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 29th January, 1981, part IV- Section 1, page 45.
* Received the assent of the President on the 1st May, 1981 first published in the Tamil Nadu Government Gazette Extraordinary on the 8th May, 1981 (Chithiral 26, Thunmathi-2012-Tiruvalluvar Aandu.
1. Short title, extent and commencement.- (1) This Act may be called the Registration (Tamil Nadu Amendment) Act, 1981.
(2) It extends to the whole of the State of Tami) Nadu.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. Insertion of new section 89-B in Central Act XVI of 1908.- After section 89-A of the Registration Act, 1908 (Central Act XVI of 1908), the following section shall be inserted, namely:-
"89-B. Power to make rules regulating the writing of documents.- The State Government may make rules providing to the grant of licences to document writers, the terms and conditions subject to which and the authority by whom such licences shall be granted, the circumstances under which such licences may be revoked, and generally for all purposes connected with the writing of documents to be presented for registration.
3. Repeal of corresponding provision of law in the transferred territory.- (1) If on the date of commencement of this Act there is any provision of law in force in the transferred territory corresponding to section 89-B of the Registration Act, 1908 (Central Act XVI of 1908) as inserted by section 2 of this Act (hereinafter in this section referred to as the corresponding provision of law) such corresponding provision of law in force in the transferred territory shall stand repealed.
(2) Notwithstanding such repeal, anything done or any action taken or any rule made under the corresponding provision of law shall be deemed to have been done or taken or made under section 89-B of the Registration Act, 1908 (Central Act XVI of 1908) as inserted by section 2 of this Act.
Explanation.- For the purpose of this section, the expression "transferred territory" shall mean the Kahyakumari Strict and the Shencottah Taluk of the Tirunelveli district.