Registration (Tamil Nadu Amendment) Act, 1986*
| [Tamil Nadu Act No. 3 of 1987] | [17th February, 1987] |
An Act further to amend the Registration Act, 1908, in its application to the State of Tamil Nadu.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th February, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 108, dated February 17, 1987.
1. Short title, extent and commencement.- (1) This Act may be called the Registration (Tamil Nadu Amendment) Act, 1986.
(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. Amendment of section 89, Central Act XVI of 1908.- ??? section 89 of the Registration Act, 1908 (Central Act XVI of 1908 ??? after sub-section (2), the following sub-section shall be inserted ??? namely:-
"(2-A) Every Court passing an order for effecting or ??? an attachment of immovable property under the Code of Civil Procedure, 1908 (Central Act V of 1908), shall send a copy of ??? order together with the memorandum giving the details of ??? property to the registering officer within the local limits of ??? jurisdiction the whole or any part of the said immovable property ??? situate, and such registering officer shall file the copy of such ??? in his Book No. 1."