Section 123 in The Orissa Registration Rules, 1988
123. Certificate of encumbrances.
(1)When an application is made for a search for encumbrance in respect of any immovable property or for a list of documents executed by, or in favour of, a single individual, and the applicant desires that a certificate of encumbrances or a list of documents found in the course of such search should be furnished to him by the Re-Registering Officer, the request shall be complied with, and the certificate or list shall be prepared in duplicate in the form prescribed in the Form Nos. 25, 26 and 27 as the case may be in Appendix-I [or such certificates may be prepared through Computers.] [Added vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. (Notification No. SRO 494/2002 dated 30.5.2002).](2)A certificate of encumbrance shall contain a complete list of all acts and encumbrances affecting the property in' question.(3)In the case of encumbrances certificate involving search in the records of more than one office consolidated certificate should be issued by the officer to whom the application was made in the first instance after obtaining reports from the concerned office. An officer who makes a search at the request of another officer shall therefore record the result of the search on the application so forwarded.Part - XVIII Endorsements and Certificate(Sections 52, 58, 60 and 61)
