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State of Odisha - Section

Section 111 in The Orissa Registration Rules, 1988

111. Additional records to be kept in registration office.

- In addition to Register Book No. 5 prescribed by Section 51 and the records mentioned in Rule 110 a register of unclaimed Wills forwarded to the Registrar's Office under the Rule 76 shall be kept in Form No. 4, Appendix I, The following additional registers shall be kept in the offices of all Registrars:
1. Register of appeals under Section 72 of the Act (Form No. 42)
2. Register of applications under Section 73 (Form No. 43)
3. Register of sealed covers and Wills (Form No. 5)
4. Register of Special contingent expenditures (Form No. Schedule L-III)