Section 34(1) in Rajasthan Registration Rules, 1955
(1)Besides the ordinary' entries in book No. 1. the Act required that the following documents shall be filled in book No. 1.(a)Copies and memoranda of documents received from other registering officers (for the purposes of Sections 64. 65, 66 and 67 of the Act).(b)Copies of certificates of sales granted by courts under the Code of Civil Procedure or by Revenue Officers in regard to immovable property sold by public auction (section 89).(c)Copies of maps or plan presented with manuscript or typed documents [under section 21 (c).](d)Translation and copies of documents in foreign languages presented under section 19 and 62.
