Section 22(1) in Rajasthan Registration Rules, 1955
(1)All documents other than those deposited under section 42 and 43, which remain unclaimed in the District Registrar's Office or in the Sub-Registrar's Office or are returned undelivered by post after they have been registered or after registration has been refused, shall, after the expiry of one month from the date of registration or refusal or return by post, as the case may be, be entered in the register of unclaimed documents (Form No. 15, App. III). A list of unclaimed documents in Form No. 16, App. III, shall be exposed to public view in each office.
