Section 133 in The Orissa Registration Rules, 1988
133. Statements under Section 63.
- A record of the substance of the statements may be made in the following cases :(i)when execution is denied;(ii)when a person admitting execution refuses to sign the endorsement;(iii)when a person admits execution on protest or with a reservation;(iv)when an enquiry is held as to the alleged death of an executing party;(v)when an enquiry is held as to the right of a person to, appear as the executor, administrator or heir of a deceased person, or the guardian of a minor as the curator or an idiot or a lunatic;(vi)when any person is examined as to the age of a party who appears to a minor or as to the sanity of a party who appears to be an idiot or a lunatic; and(vii)generally in all cases in which a record may be deemed necessary.
