Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Registration (Rajasthan Amendment) Act, 1989 18 of 1989 CONTENTS 1. Short title, extent and commencement 2. Amendment of section 17, Central Act 16 of 1908 3. Amendment of section 25, Central Act 16 of 1908 4. Amendment of section 30, Central Act 16 of 1908 5. Amendment of section 67, Central Act 16 of 1908 6. Amendment of section 69, Central Act 16 of 1908 Registration (Rajasthan Amendment) Act, 1989 18 of 1989 [Received the assent of the President on the 9th day of September 1989.] An Act further to amend the Registration Act, 1908 in its application to the State of Rajasthan. Be it enacted by the Rajasthan State Legislature in the Fortieth Year of the Republic of India as follows:-- 1. Short title, extent and commencement :- (1) This Act may be called the Registration (Rajasthan Amendment) Act, 1989. (2) It shall extend to the whole of the State of Rajasthan. (3) It shall come into force at once. 2. Amendment of section 17, Central Act 16 of 1908 :- In section 17 of the Registration Act, 1908 (Central Act 16 of 1908) in its application to the State of Rajasthan, hereinafter referred to as the principal Act,-- (a) in sub-section (I), after clause (e) and before the proviso, the following clauses shall be added, namely:-- "(f) agreement to sell immovable property possession whereof has been or is handed over to the purported purchaser; (g) irrevocable power of attorney relating to transfer of immovable property in any way"; and (b) in sub-section (2), the existing Explanation shall be omitted. 3. Amendment of section 25, Central Act 16 of 1908 :- In section 25 of the principal Act,-- (a) in sub-section (1), for the word "Registrar", the words "Registering Officer", for the words "direct that", the words "register the document" and for the expression "such document shall be accepted for registration", the words "on such document" shall be substituted; and (b) sub-section (2) shall be omitted. 4. Amendment of section 30, Central Act 16 of 1908 :- In section 30 of the principal Act, the brackets and figure "(1)" and sub-section (2) shall be omitted. 5. Amendment of section 67, Central Act 16 of 1908 :- Section 67 of the principal Act shall be omitted. 6. Amendment of section 69, Central Act 16 of 1908 :- After sub -section (2) of section 69 of the principal Act, the following shall be added, namely:-- "(3) The Inspector-General shall have power to issue any order consistent with this Act which he considers necessary in respect of any act or omission of any person subordinate to him or in respect of rectification of any error regarding the book or the office in which any document has been registered." 1. [Notification No. F.2(7) Vidhi/89, dated 18-9-1989 published in Raj, Gaz. Ext. Pt. IV-K, dated 18-9-1989, P. 73.]