Section 108 in The Orissa Registration Rules, 1988
108. Separate entry of each executant or claimant or property.
(1)When there are two or more executants or claimants under a document their names shall be separately entered in Index Nos. I, III or IV, as the case may be, when there are three executants, A.B and C, there will be three entries vig., "A and two others" "B and two others" and "C and two others".(2)When the property is transferred by a single document are situated in more than one village, they shall separately indexed in Index No. II; e.g. when there are three villages, A.B and C, there will be three entries. It will be sufficient to note all the villages in detail in the entry relating to the first village, and to note only the number of additional villages in the indexes relating to the other villages, e.g. (i) A and B and C (ii) B and 2 villages noted under A (iii) C and 2 villages noted under A :Provided that no Registering Officer need enter in his Index No. II any' property which does not in his own Sub-district. But in the case of registration under Section 30, or of a copy received under any of the sections 65 to 67 of the Act, the District Sub-Registrar shall enter in his Index No. II all the properties transferred there in situated within the jurisdiction of the Registrar of his district.(3)In indexing the name of the executant or claimant or of a village known by an alies as well as by the real name indexes entries shall be made both of the real name and of the alies, each in its proper alphabeitcal order.
