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Citedby 68 docs - [View All]
Krishna Ceramics & Refractories vs Dr.V.S.Krishna Ceramics & ... on 3 August, 2000
Ram Saran Lall And Others vs Mst. Domini Kuer And Others on 27 April, 1961
Sharnappa (Since Deceased) By ... vs Pathru Saheb on 16 February, 1962
Wealth-Tax Officer vs K.M. Mistry on 20 December, 1994
Ramdayal And Ors. vs Bhanwarlal And Ors. on 2 February, 1971

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[Complete Act]
Central Government Act
Section 61 in The Registration Act, 1908
61. Endorsements and certificate to be copied and document returned.
(1) The endorsements and certificate referred to and mentioned in sections 59 and 60 shall thereupon be copied into the margin of the Register- book, and the copy of the map or plan (if any) mentioned in section 21 shall be filed in Book No. 1.
(2) The registration of the document shall thereupon be deemed complete, and the document shall then be returned to the person who presented the same for registration, or to such other person (if any) as he has nominated in writing in that behalf on the receipt mentioned in section 52.