(Received the assent of the Governor General on the 26^th of December 1856.)

An Act concerning the taking of Oaths of Office by Registers of Deeds.

Whereas it is expedient to amend the law which requires a Register of Deeds, appointed under the provisions of Act XXX of 1838, to take and subscribe the oath of office before the Judge of the Zillah; It is enacted as follows:

Chief Civil Officer of the station to administer oath of office to Register of Deeds. So much of Section II Regulation XXXVI. 1793 (extended to Cuttack by Section XXXII Regulation XII. 1805), of Section II Regulation XXVIII. 1795, and of Section II Regulation XVII. 1803 (extended to Bundlecund, Saharunpore, and Agra by Clause I Section. XVII Regulation VIII, 1805), of the Bengal Code, as requires that a Register of Deeds shall take and subscribe the oath therein prescribed before the Judge of the Zillah, shall not apply to Registers of Deeds appointed under the provisions of Act XXX of 1838. The Chief Civil Officer of any station at which an office for the registry of Deeds may be established under the said Act, shall be competent to administer the oath of office, or a declaration substituted for such oath, to any person appointed to register Deeds at such station.