Section 65(4) in The Orissa Registration Rules, 1988
(4)If, on the day fixed for the examination, all the representatives who appear admit execution of if persons claiming to be representatives have already appeared and have admitted execution and no representatives appear on the day fixed as aforesaid, the document shall be registered as regards the deceased executant. But if some of the representatives admit execution and others deny it, the registration shall where the Registering Officer is a Sub-Registrar be refused. A Registrar in such a case will proceed under Sections 74, 75 and 76 of the Act.
