Registration (Tamil Nadu Amendment) Act, 1982*
| [Tamil Nadu Act No. 31 of 1982]* | [5th June, 1982] |
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-third Year of the Republic of India as fellows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 18th March, 1982, part IV Section 1, page 125.
* Received the assent of the President on the 21st May, 1982, first published in the Tamil Nadu Government Gazette Extraordinary, on the 5th June, 1982 (Vaikasi 22, Thunthubi, Thiruvallur Aandu-2013).
1. Short title, extent and commencement.- (1) This Act may be called the Registration (Tamil Nadu Amendment) Act, 1982.
(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.
2. Insertion of new section 80-A in Central Act XVI of 1908.- After section 80 of the Registration Act, 1908 (Central Act XVI of 1908) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"80-A. Recovery of deficit registration fee.- (1) Notwithstanding anything contained in section 80, if, after the registration of a document, it is found that the fee payable under this Act in relation to that document has not been paid or has been insufficiently paid, such fee or the deficit, as the case may be, may, on a certificate of the registering officer, be recovered from the person who presented such document for registration under section 32, as an arrear of land revenue:
Provided that no such certificate shall be granted unless due inquiry is made and such person is given an opportunity of being heard:
Provided further that no such inquiry shall be commenced after the expiry of such period, after the date of the registration of the document, as may be prescribed.
(2) The certificate of the registering officer under sub-section (1) shall, subject only to appeal under sub-section (3), be final and shall not be called in question in any court or before any authority.
(3) Any person aggrieved by a certificate of the registering officer under sub-section (1), may appeal to the Registrar if it is a certificate of the Sub-Registrar or to the Inspector-General of Registration if it is a certificate of the Registrar. All such appeals shall be preferred within such time, and shall be heard and disposed of in such manner, as may be prescribed."
3. Amendment of section 89, Central Act XVI of 1908.- In section 89 of the principal Act, after sub-section (6), the following sub-section shall be added, namely:-
"(7) Every officer granting any deed or other document purporting to be or to evidence, the grant or assignment by the Government, of land or of any interest in land, shall send a copy of such deed or other document to the registering officer within the local limits of whose jurisdiction the whole or any part of the land comprised in such deed or document is situate, and such registering officer shall file the copy in his Book No. 1."