(2)A copy of a decree or order may be presented for registration in the office of the Sub-Registrar in whose sub-district the original decree or order was made, or, where the decree or order does not affect immovable property, in the office of any other Sub-Registrar under the [State Government] [Substituted by A.O.1950.] at which all the persons claiming under the decree or order desire the copy to be registered.
