Section 135(1) in The M.P. Registration Rules, 1939
(1)Applications for copies may be made by post anil addressed to the Registrar or Sub-Registrar as the case may be, with the following particulars, namely :-(a)the names of the executant of, and claimant under, the document;(b)the nature of the document;(c)the name of the village wherein the immovable property, if any, affected by the document is situate; and(d)the date and place or registration.
