Section 127 in The Orissa Registration Rules, 1988
127. Making of endorsement on separate papers.
- When there is not sufficient blank space in a deed for necessary endorsement and certificates, they may be entered on a separate slip or a sheet of paper which shall be attached to the document, an explanatory note being made on the deed to that effect and signed and dated by the Registering Officer.Every piece of paper so added shall bear the seal of the Registering Officer and shall be signed and dated by him.
