The copy of the document and the memorandum to be issued under Sections 64 to 66 of the Act shall be prepared in Forms 1 and 2 of the Appendix C. Spare copies of printed, lithographed, typed, cyclotyped and cyclostyled documents shall he obtained from the presenter and forwarded to the Registrars of the districts concerned under Section 65 or 66 of the Act. The memoranda shall contain a description of the property affected by the document sufficient to identify it. If the description of the property affected cannot be given in the space provided for the purpose in the form, it shall be given on the reverse of the form or on a separate paper to he attached thereto. In no case shall slip be pasted in the column in the memorandum form for the description of the property.
