Section 43 in The Orissa Public Demands Recovery Rules, 1963
43. Registration of sale.
- Every Certificate Officer granting a certificate of sale to the purchaser of immovable property sold in execution of a certificate shall send a copy of such certificate to the Registering Officer concerned under the Indian Registration Act, 1908, within the local limits of whose jurisdiction the whole or any part of the immovable property comprised in the certificate is situated.G. Appointment, powers and duties of Receiver
