The Indian Registration Act in its application to Province of Bombay the Transfer of Property and the Indian Registration (Bombay Amendment) Act, 1939
(Bombay Act No. 14 of 1939)
mh361
[Dated 15th June, 1939]
For Statements of Objects and Reasons, see Bombay Government Gazette, 1939, Part V, p. 67 or Bombay Legislative Assembly Debates, 1939, Volume 5, p. 3683, or Bombay Legislatives Council Debates, 1939, Volume 6, p. 767. For Proceedings in Assembly, see Bombay Legislative Assembly Debates, 1939, Volume 5, pp. 3108-3111; and for Proceeding Debates, 1939 Volume 5, pp. 3108-3111; and for Proceeding in Council, see Bombay Legislative Council Debates, 1939, Volume 6, pp. 660-688.
- Amendment of sections 18 and 28 of Act XVI of 1908.- In the Indian Registration Act, 1908,-
(1) in section 18-
(i) the word "and" after clause (e) shall be deleted; and
(ii) after clause (e) the following shall be inserted, namely:-
"(ee) notices of pending suits or proceedings referred to in section 52 of the Transfer of Property Act, 1882; and"; and
(2) in section 28 for the brackets, letters and word "(b) and (c)", the brackets, letters and word "(b), (c) and (ee)", shall be substituted.
