(Received the assent of the Governor General on the 21st October 1888).
PREAMBLE
Whereas it is expedient to exempt expressly from compulsory registration under the Indian Registration Act, 1866, certain documents heretofore or hereafter executed by or in favour of Government; It is hereby enacted as follows:
Nothing contained in the said Act shall be deemed to require, or to have at any time required the registration of any or the documents or maps comprised in the schedule hereto annexed.
But all such documents and maps shall, for the purposes of sections forty-eight and forty-nine of the same Act, he deemed to have been and to be registered in accordance with its provisions.
Subject to such rules and the previous payment of such fees as the Local Government may from time to time prescribe in this behalf, all documents and maps specified in the first, second, and third clauses of the said schedule shall be open to the inspection of any person applying to inspect the same, and, subject as aforesaid, copies of such documents shall be given to all persons applying for such copies.
A copy of every document mentioned in the fourth clause of the said schedule and executed on or alter the first day of May 1866, shall, in the case of every such document heretofore executed, as soon as may he after the passing of this Act, and in the case of every such document hereafter executed, as soon as may he after its execution, he sent by the Local Government to the Registrar or to every Registrar within whose district the whole or any part of the immoveable property comprised in such document is situate, and shall be filed by him in his Book 1.
This Act shall be read with and taken as part of Act No. XX of 1866.
SCHEDULE
(1). Documents issued, received, or attested by any officer engaged in making a settlement or revision of settlement of land revenue, and which form part of the records of such settlement.
(2). Documents and maps issued, received, or authenticated by any officer engaged on behalf of Government in making or revising the survey of any land, other than waste land, and which form part of the record of such survey.
(3). Documents which, under any law for the time being in force, are filed annually by patw r s or other officers charged with the preparation of village records.
(4). Sanads, in m title-deeds, and other documents purporting to be or to evidence grants or assignments by Government of land or of guy interest in land, in reward for special services.