Registration (Tamil Nadu Second Amendment) Act, 1997*
| [Tamil Nadu Act No. 1 of 1998] | [12th March, 1998] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 2nd March, 1998 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 120, dated March 12, 1998.
1. Short title, extent and commencement.- (1) This Act may be called the Registration (Tamil Nadu Second Amendment) Act, 1997.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force at once.
2. Addition of new section 76-A.- After section 78 of the Registration Act, 1908 ???, the following section shall be added, namely:-
"78-A. Power to reduce or remit fees.- The State Government may, if in their opinion it is necessary in the public interest so to do, by order published in the Tamil Nadu Government Gazette, reduce or remit, whether prospectively or retrospectively, the fees payable in respect of any of the matters enumerated in clauses (a) to (i) of section 78, either generally or for any particular class of cases and in respect of any person of class of persons.".