Section 123(1) in The Orissa Registration Rules, 1988
(1)When an application is made for a search for encumbrance in respect of any immovable property or for a list of documents executed by, or in favour of, a single individual, and the applicant desires that a certificate of encumbrances or a list of documents found in the course of such search should be furnished to him by the Re-Registering Officer, the request shall be complied with, and the certificate or list shall be prepared in duplicate in the form prescribed in the Form Nos. 25, 26 and 27 as the case may be in Appendix-I [or such certificates may be prepared through Computers.] [Added vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. (Notification No. SRO 494/2002 dated 30.5.2002).]
