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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(vii) in The Orissa Registration Rules, 1988

(vii)that if the document is non-testamentary and relates to lands or houses, the description of which is governed by rule made under Section 22, Sub-section (1), the lands or houses are described according to that rule (Section 22);