21A. [ Destruction of Caveat Application. [Added by Notification No. 207/VIII-C-2 (vide Correction Slip No. 239), dated 30th September, 2008.]
- The Caveat Application in such matters which have not been filed in court shall be destroyed after six months of the filing of the Caveat; an entry to that effect shall also be maintained in the Caveat register.]
