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Citedby 129 docs - [View All]
Kanamathareddi Kanna Reddy vs Kanamatha Reddy Venkata Reddy on 9 October, 1964
Ramlaxmi Ranchhodlal vs The Bank Of Baroda Ltd. on 1 February, 1952
Chanderwati And Ors. vs Lakhmi Chand on 24 February, 1987
Korru Venkataramana Reddy And ... vs K. Venkatarami Reddy And Ors. on 14 February, 1992
A.V.Subramanian vs Unknown on 30 November, 2011

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[Complete Act]
Central Government Act
Section 91 in The Registration Act, 1908
91. Inspection and copies of such documents.-
(1) Subject to such rules and the previous payment of such fees as the 1[ [ State Government, by notification in the Official Gazette prescribes in this behalf] all documents and maps mentioned in section 90, clauses (a), (b), (c) and (e), and all registers of the documents mentioned in clause (d), shall be open to the inspection of any person applying to inspect the same, and, subject as aforesaid, copies of such documents shall be given to all persons applying for such copies.
(2) 1[ Every rule prescribed under this section or made under section 69 shall be laid, as soon as it is made, before the State Legislature.]