Queen- Empress vs Viranna and Others

It appears to us that u/s 40, the Sub-Registrar was competent to exercise on his transfer to Gannavaram the powers conferred upon him as

Sub-Registrar of Ponnur unless the local Government directed him not to exercise them. In the Government order of 29th May last the

Government declined to invest him with those powers as Sub-Registrar of Gannavaram. The order was passed apparently under the impression

that the powers had to be conferred again whilst no such fresh grant of powers was necessary u/s 40. Again the Government order was not

communicated to the Sub-Registrar until after he had decided the cases under reference. We do not think that under these circumstances there is

any necessity to interfere.