Vairananda Nadar v. Miyakan Rowter

1. Section 107 of the Transfer of Property Act is declared to be read as supplemental to the Registration Act, It is therefore to be read with Section 17 (d) of the Registration Act. The proviso to that clause must, therefore, be restricted to cases not falling under Section 107 of the Transfer of Property Act, which absolutely requires the registration of the leases referred to therein. Our answer to the question therefore is that leases falling under Section 107 of the Transfer of Property Act, are compulsorily registrable not withstanding the Government notification issued under the proviso to Clause (d), Section 17 of the Registration Act.