Section 34(4) in The Orissa Co-operative Societies Act, 1962
(4)The declaration made under Sub-Section (2) and any variation or cancellation thereof made under Sub-Section (3) shall be sent by registered post by the Society concerned to the Sub-Registrar having jurisdiction over the area in which such land or property situates, on receipt of which the Sub-Registrar shall, if it is in order, register such declaration or the variation or cancellation thereof and issue a copy thereof to the said society. Where it is not in order, he shall return it to that Society without registration. The declaration or any variation or cancellation thereof shall have effect only on the date of registration.
