- A copy of a decree or order relating to immovable property may be accepted for registration only in the office of the Sub-Registrar in whose sub-district the original decree or order was passed. A copy of a decree or order relating to movable property may be registered either in the office above-named or in the office of any other Sub-Registrar under the State Government at which all the persons claiming under it desire the copy to be registered, vide Section 29 (2) and Section 30 of the Act (as to presentation to Registrar) and Section 31 of the Act (as to attendance at private residence) apply.
