Section 19(6) in The Orissa Land Reforms Act, 1960
(6)When partition is effected in the manner provided in Clause (c) of Sub-section (1), the Revenue Officer shall send to the landlord where rent is not payable direct to Government and to the authority competent to maintain the record-of-rights in the prescribed form a detailed list of lands allotted to each share. A copy of the order alongwith the detailed list shall be sent by the Revenue Officer for registration under the Indian Registration Act (16 of 1908) to the Sub-registrar having jurisdiction ;Provided that no charges for such registration shall be payable.
