(1)Book No. III is the register in which wills and authorities to adopt are to be [described] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;], after they have been accepted for registration under section 41; also such wills as have been opened under section 45 and 46. It shall contain the headings prescribed in form No. 3, App. I. This book is not open to public inspection, nor are its indexes; but copies of entries in it or them shall, on payment of the prescribed fees, be given to the persons executing the documents to which such entries relate, or to their agents, and after the death of the executants (but not before) to any person applying for such copies. The necessary search shall be made by the registering officer. When a will entered in this book affects immovable property situate in district or sub-districts other than that where the entry has been made, no copy or memorandum of such will need be sent to the registering officers of those districts or sub-districts.(2)No entry is required in the 5th column of the heading of book No.Ill in the ordinary case of a testator presenting his own will. The particulars of the witnesses his identity occur in the endorsement. It is only in the case of proceedings before the District Registrar under section 45, or when a will, is presented for registration to a Sub-Registrar by a person claiming thereunder after the death of the testator, that entries are to be made in column 5.(3)In this book No. III the District Registrar must enter not only copies of the wills, registered by himself, but also copies of the wills, opened under the provisions of section, 45 and 46.
