Registration (Tamil Nadu Amendment) Act, 2000*
| [Tamil Nadu Act No. 28 of 2000] | [7th November, 2000] |
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 Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 2nd November, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 797, dated November 7, 2000.
1. Short title, extent and commencement.- (1) This Act may be called the Registration (Tamil Nadu Amendment) Act, 2000.
(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 20.- In section 20 of the Registration Act, 1908 (Central Act XVI of 1908) (hereinafter referred to as the principal Act), in sub-section (1), after the expression "persons executing the document", the expression "and in the case of document for sale of property, the persons claiming under that document also" shall be inserted.
3. Amendment of section 34.- In section 34 of the principal Act,-
(1) in sub-section (1), after the expression "persons executing such document", the expression "and in the case of document for sale of property, the persons claiming under that document" shall be inserted;
(2) in sub-section (3), in clause (b), after the expression "executed the document", the expression "or they are claiming under the document" shall be inserted.
4. Insertion of new section 34-A.- After section 34 of the principal Act, the following section shall be inserted, namely:-
"34-A. Person claiming under document for sale of property also to sign document.- Subject to the provisions of this Act, no document for sale of property shall be registered under this Act, unless the person claiming under the document has also signed such document.".
5. Amendment of section 58.- In section 58 of the principal Act,-
(1) in sub-section (1), after item (a), the following item shall be inserted, namely:-
"(aa) in the case of a document for sale of property, the signature and addition of every person admitting the claim under such document, and, if such claim has been admitted by the representative, assign or agent of any person, the signature and addition of such representative, assign or agent";
(2) in sub-section (2), after the expression "execution of a document", the expression "and in the case of a document for sale of property, any person admitting the execution of such document, or any person admitting the claim under that document" shall be inserted.