Registration (Karnataka Amendment) Act, 1987

S Karnataka 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Registration (Karnataka Amendment) Act, 1987 24 of 1989 [24 June 1989] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 30 3. Omission Of Section 67 Registration (Karnataka Amendment) Act, 1987 24 of 1989 [24 June 1989] An Act further to amend the Registration Act, 1908 in its application to the State of Karnataka. WHEREAS it is expedient further to amend the Registration Act, 1908 (Central Act 16 of 1908) for the purposes hereinafter appearing; BE it enacted by the Karnataka State Legislature in the Thirty-eighth year of the Republic of India as follows :- 1. Short Title, Extent And Commencement :- (1) This Act may be called the Registration (Karnataka Amendment) Act, 1987. (2) It extends to the whole of the State of Karnataka. (3) It shall come into force at once. 2. Amendment Of Section 30 :- In section 30 of the Registration Act, 1908 (Central Act 16 of 1908) (hereinafter referred to as the principal Act), the brackets and figure "(1)" and sub-section (2) shall be omitted. 3. Omission Of Section 67 :- Section 67 of the principal Act, shall be omitted.

Act Metadata
  • Title: Registration (Karnataka Amendment) Act, 1987
  • Type: S
  • Subtype: Karnataka
  • Act ID: 19112
  • Digitised on: 13 Aug 2025