Section 55 in The Registration Act, 1977 (1920 A.D.)
55. Indexes to be made by registering officers and their contents.
(1)Four such indexes shall be made in all registration offices, and shall be named respectively, Index No. I, Index No. II, Index No. III and Index No. IV.(2)Index No. I shall contain the names and additions of of persons executing and of all persons claiming under ["every documents" of which a true copy or a memorandum is filed] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.] in Book No. 1.(3)Index No. II shall contain such particulars mentioned in section 21 relating to every such document and memorandum as the Inspector General from time to time directs in that behalf.(4)Index No. III shall contain the names and additions of all persons executing [every will and authority of which a true copy is filed in Book No. 3] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.] and of the executors and persons respectively appointed thereunder, and after the death of the testator or the donor (but not before) the names and additions of all person claiming under the same.(5)Index No. IV shall contain the names and additions of all persons executing and of all persons claiming under every [document of which a true copy is filed] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.] in Book No. 4.(6)Each index shall contain such other particulars, and shall be prepared in such form, as the Inspector General from time to time directs.[56. Repealed.] [Section 56 omitted by Act II of 1988.]
