Section 30(2)(b) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2)(b) in The Orissa Registration Rules, 1988

(b)if such document is not claimed by the person by whom it purports to have been executed within 14 days from the date of presentation and the claimant applied to the Registering Officer before the expiry of that period, for issue of summons upon the alleged executant under Section 36, the Registering Officer will not destroy the document.

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State of Odisha - Subsection

Section 30(2)(b) in The Orissa Registration Rules, 1988