(1)Index No. II is that in which, by section 55, the particulars mentioned in section 21 relating to every document registered memoranda filed, in book No. I are to be entered. Entries should, as a rule, be made under the name of the town or principal village where the property affected is situated, the name of mohalla in the case of a town, or of a hamlet In the case of a village being given in column 4. It shall contain the heading prescribed in Form No. 2 App. II.(2)A Sub-Registrar on registering a document of the nature mentioned in section 64 or section 65 shall enter in this index only that portion of the property which is situated in his Sub- district.(3)A district Registrar on receiving a copy of a document under section 65, 66 and 67 shall enter only the property situated in his own district.(4)A Sub-registrar on receiving a memorandum of a document under sections 64, 65, 66 or 67, or a copy of-an order or certificate under section 89. shall enter the particulars of the property concerned in this index.(5)If the property is situated in more than one town or village in the district or Sub-district the name of each place shall be separately indexed under its initial letter.
