Section 5 in The Registration (Orissa Amendment) Act, 1989
5. Amendment of Section 46.
- In the principal Act, in Sub-section (2) of Section 46-(a)for the words "unless the Will has been already copied", the words "unless a true copy of the Will has already been filed shall be substituted; and(b)for the words, letters and figure cause the Will to be copied in his Book No. 311", the words, letters and figure "cause a true copy of the Will to be made and filed in his Book No. 311" shall be substituted.
