Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Registration (Madras Amendment) Act, 1935 03 of 1936 [21 January 1936] CONTENTS 1. Short title 2. Amendment of section 89, Act XVI of 1908 Indian Registration (Madras Amendment) Act, 1935 03 of 1936 [21 January 1936] PREAMBLE An Act further to amend the Indian Registration Act, 1908, in its application to the Presidency of Madras for a certain purpose. WHEREAS it is expedient to amend the Indian Registration Act, 1908 (Central Act XVI of 1908), in its application to the Presidency of Madras, for the purpose hereinafter appearing; AND WHEREAS the previous sanction of the Governor-General has been obtained to the passing of this Act; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 15th October 1935, Part IV, p. 306. 1. Short title :- This Act may be called the Indian Registration (Madras Amendment) Act, 1935. 2. Amendment of section 89, Act XVI of 1908 :- After sub-section (4) of section 89 of the Indian Registration Act, 1908 (Central Act XVI of 1908), the following sub-section shall be added, namely:-- "(5) Every officer granting a certificate of sale of immovable property under the Madras Co-operative Land Mortgage Banks Act, 1934 (Madras Act X of 1934), or the rules made under the Madras Co-operative Societies Act, 1932 (Madras Act VI of 1932), shall send a copy of such certificate to the registering officer "within the local limits of whose jurisdiction the whole or any part of the immovable property comprised in such certificate is situate, and such registering officer shall file the copy in his Book No-I."