Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Registration (Andhra Pradesh) Amendment Act, 1974 38 of 1974 [01 November 1974] CONTENTS 1. Short Title 2. Section 2 3. Repeal Of Act Iii Of 1936 Registration (Andhra Pradesh) Amendment Act, 1974 38 of 1974 [01 November 1974] An Act further to amend the Registration Act, 1908, in its application to the State of Andhra Pradesh. Be it enacted by the Legislature of the State of Andhra Pradesh in the Twenty-fifth year of the Republic of India as follows.-- 1. Short Title :- (1) This Act may be called the Registration (A. P.) Amendment Act, 1974. (2) It extends to the whole of the State. 2. Section 2 :- For sub-section (5) of Section 89 of the Registration Act, 1908, as applicable to this State the following sub-sections shall be substituted, namely.-- "(5) An officer empowered to grant a certificate of sale of immovable property under the Andhra Pradesh Co-operative Societies Act, 1964 or the rules made there under 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. 1. (6) Every Tribunal issuing a certificate under sub-section (6) of Section 38 or sub-section (2) of Section 38-E of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, declaring the protected tenant to be the purchaser or owner, as the case may be, of the land, and every Tahsildar issuing certificate sanctioning the exchange under sub-section (2) of Section 39 or under Section 50-B of the Act aforesaid declaring the validity of any alienation or other transfer of agricultural land, 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 agricultural land comprised in such certificate is situate; and such registering officer shall file the copy in his Book No. 1". 3. Repeal Of Act Iii Of 1936 :- The Indian Registration (Andhra Pradesh (Andhra Area) Amendment Act, 1935, is hereby repealed.