Section 108(1) in The Orissa Registration Rules, 1988
(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".
