Section 135 in The Orissa Registration Rules, 1988
135. Memoranda and copies for other districts.
(1)When the memoranda required by Section 65 or 66 are to be sent by a Registering Officer to a Sub-Registrar of another district they shall be forwarded to the Registrar of that district, together with the copy required for the office of such Registrar.(2)No memorandum need contain the description of any property other than that which is situated in the sub-district to which it is to be sent.(3)When a copy of document is sent to the Registrar of another district under Section 65 or 66, a memorandum need not be sent to any Sub-Registrar whose office has been amalgamated under Sub-section (2) of Section 7, with that of the Registrar of such district.
