Registration of Deeds, Bengal [Repealed]
Whereas by Act XXX. 1838, provision was made for the establishment of offices for the Registry of Deeds at any civil stations, under the superintendence of any officer resident at such stations whom Government may nominate for that purpose, and whereas the deposit of such registers among the records of the Dewanny Adawlut, as required by Regulation XXXVI. 1793 of the Bengal Code and other Regulations cited in the said Act is inconvenient. It is enacted as follows:
The Register Books of Offices established under Act XXX. 1838 shall be deposited in the Lower Provinces of the Presidency of Bengal, among the records of the-Magistrates or Joint Magistrates, and in the North-Western Provinces of the said Presidency, among the records of the Collectors of the stations where such offices have been, or shall be hereafter established.