Registration (Tamil Nadu Amendment) Act, 1994*
| [Tamil Nadu Act No. 48 of 1997] | [22nd August, 1997] |
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 Forty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th August, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 436, dated August 22, 1997.
1. Short title, extent and commencement.- (1) This Act may be called the Registration (Tamil Nadu Amendment) Act, 1994.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force at once.
2. Insertion of new section 22-A.- After section 22 of the Registration Act, 1908 (Central Act XVI of 1908), the following section shall be inserted, namely:-
"22-A. Documents registration of which is opposed to public policy.- (1) The State Government may, by notification in the Tamil Nadu Government Gazette, declare that the registration of any, document or class of documents is opposed to public policy.
(2) Notwithstanding anything contained in this Act, the registering officer shall refuse to register any document to which a notification issued under sub-section (1) is applicable.".