Code of Criminal Procedure 1973 , Section 347

347. When Registrar or Sub-Registrar to be deemed a civil Court.

When the State Government so directs, any Registrar or any Sub-Registrar appointed under the ¹[***] Registration Act, 1908 (16 of 1908), shall be deemed to be a Civil Court within the meaning of sections 345 and 346.

1. The word "Indian" omitted by Act 56 of 1974. Sec.3 and second Sch. (w.e.f. 20-12-1974