Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Registration (Rajasthan Amendment) Act, 1953 18 of 1953 [08 September 1953] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 69, Act XVI of 1908 Indian Registration (Rajasthan Amendment) Act, 1953 18 of 1953 [08 September 1953] (Received the assent of the President on the 8th day of September, 1953) An Act to amend the Indian Registration Act, 1908, in its application 1[the State of Rajasthan] for the purposes hereinafter appearing. Whereas it is expedient to amend the Indian Registration Act, 1908 (XVI of 1908) in its application to 1[the State of Rajasthan] for the purposes hereinafter appearing; Be it enacted by the Rajasthan State Legislature as follows:-- 1. Short title, extent and commencement :- (1) This Act may be called the Indian Registration (Rajasthan Amendment) Act, 1953. (2) It extends to the whole of the State of Rajasthan. (3) It shall come into force at once. 2. Amendment of section 69, Act XVI of 1908 :- After clause (b) of sub-section (I) of section 69 of the Indian Registration Act, 1908 (XVI of 1908), the following clause shall be inserted, namely:-- "(bb) providing for the grant of licences to document writers, the revocation of such licences, the terms and conditions subject to which and the authority by whom such licences shall be granted and generally for all purposes connected with the writing of documents to be presented for registration". 1. Substituted by section 4 of Rajasthan Act No. 27 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13-8-1957.