Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BHALKI TALUK (REGISTRATION OF DOCUMENTS) ACT, 1963 18 of 1963 [May 16, 1963] CONTENTS 1. Short title and commencement 2 . Re-registration of certain documents relating to properties situated In Bhalki Taluk BHALKI TALUK (REGISTRATION OF DOCUMENTS) ACT, 1963 18 of 1963 [May 16, 1963] An Act to provide for the re-registration of documents relating to property situate in Bhalki Taluk, Bidar District, wrongly registered in the Office of the Sub-Registrar, Udgir, in Osmanabad District of the State of Bombay. Whereas, Bhalki Taluk in Bidar District of the State of Hyderabad was included in the Registration Sub-district of Udgir prior to the 1st day of November, 1956; And whereas, by the reorganisation of States Udgir Taluk in which the Office of the Sub- Registrar of the Registration Sub-district of Udgir is situated became part of the State of Bombay, and Bhalki Taluk became part of the State of Karnataka; And whereas, certain documents relating to property situated in Bhalki Taluk were wrongly registered on and after the first day of November, 1956, in the Office of the Sub- Registrar, Udgir; And whereas, it is deemed expedient to provide for the re-registration of the said documents in the Office of the Sub-Registrar, Bidar; Be it enacted by the Karnataka State Legislature in the Fourteenth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Bhalki Taluk (Registration of Documents) Act, 1963. (2) It shall come into force at once. 2. Re-registration of certain documents relating to properties situated In Bhalki Taluk :- (1) Notwithstanding anything contained in the Indian Registration Act, 1908 (Central Act XXI of 1908) (hereinafter referred to as the 'principal Act'), in the case of any document relating to any property situated in Bhalki Taluk, Bidar District, which was registered on or after the 1st day of November, 1956, in the Office of the Sub-Registrar, Udgir, in Osmanabad District of the State of Bombay, and the registration whereof was subsequently cancelled, any person claiming under any such document, may, within six months from the date of the commencement of this Act, present such document or cause the same to be presented in accordance with the provisions of Part VI of the principal Act, for re-registration in the Office of the Sub-Registrar, Bidar; and upon the Sub- Registrar being satisfied that the document had been registered in the Office of the Sub-Registrar, Udgir, on or after the 1st day of November, 1956, and that the registration thereof had been subsequently cancelled, he shall proceed to re-register the document as if it had not been previously registered and as if such presentation for re-registration was a presentation for registration made within the time allowed therefor under Fart IV of the principal Act, and all the provisions of the principal Act and the rules, notifications, and orders (including the provisions relating to the fees payable) made or issued thereunder, as to registration of documents shall apply to such registration; and such document, if duly registered in accordance with the provisions of this section, shall be deemed to have been duly registered for all purposes from the date of its original registration in the Office of the Sub- Registrar, Udgir. (2) For the removal of doubts, it is hereby declared that the stamp duty payable on any document which may be re-registered under sub-section (1) shall be the duty which was payable on that document on the date of its execution under the law then in force.