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State of Chattisgarh - Section
Section 87 in The Chhattisgarh Registration Rules, 1939
87. Registers, etc.
- The following books and indexes shall be kept in Registration Offices :-| Book No. 1 | As prescribed by Section 51 of the Act. For all offices. | |
| Book No. 2 | ||
| Book No. 3 | ||
| Book No. 4 | ||
| Book No. 5 | As prescribed by Section 51 of the Act. In the offices ofRegistrars only. | |
| [Book No. 6Book No. 7Book No. 7-ABook No. 8 [Substituted by Notification No. 5038-III-82, dated 18-11-1982.] | Supplementary Book No. 1Additional Book No. 1AdditionalBook No. 3Additional Book No. 4 | as Prescribed by rules89 anti 90] |
| Book No. 9 | Register of power-of-attorney authenticated under Section 33of the Act. | |
| Book No. 10 | Register of thumb impressions. | |
| Book No. 11 | Register of refusal under the Land Alienation Ad. | |
| Book No. 12 | Minute Book. | |
| Book No. 13 | Register of unclaimed wills deposited in iron safe for salecustody. | |
| Book No. 14 | Register of original wills received from District Judges anddeposited in iron safe for safe custody. | |
| Book No. 15 | Indexes I, II, III and IV as prescribed in Section 55 of theAct. | |
| Book No. 16 | Lee Book. | |
| Book No. 17 | Cash Account Book. | |
| Book No. 18 | Receipt Book. | |
| Book No. 19 | Register of impounded documents. | |
| Book No. 20 | File books of applications and other papers (in eight parts). | |
| Book No. 21 | Register of Appeal and Applications under Sections 72 and 73of the Act. |