Section 11 in The Chhattisgarh Registration Rules, 1939
11. Procedure on return of impounded documents.
- When a document is returned by the Collector to the Registering Officer after validation, a notice of its receipt bearing a service stamp shall be sent to the presenter, but if the presenter happens to be the executant, notices shall be issued to both the executant and the claimant. On his or their appearance, the proceedings shall be resumed at the stage at which they were suspended, due regard being had to the provisions of Section 34 of the Act.
