Section 128 in The Orissa Registration Rules, 1988
128. Endorsement of receipt under Section 61.
- When the registration of a document is completed, it shall be returned to the presentant or to such other person, if any, as the presentant has nominated in writing in that behalf on the receipt granted under Section 52. Registering Officer should see that the written authority enjoined by Section 61 is in proper order. If the presentant can write the whole authority it must be written by 'him if he is illiterate, it must be written by the person who writes the name of the presentant.
