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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(4) in Rajasthan Registration Rules, 1955

(4)Similarly the reasons for non-compliance with an application for inspection or copy should be concisely recorded, and if the objection is subsequently removed and the application is granted, a second entry stating the fact should be made. The method of filing in column 2 so as to connect entries relating to the same document together, is another point which is not understood. The object of the reference number is to enable each document to be traced through all the entries referring to it in the register.The following example will show clearly what is required
Annual S. No. Reference number and number of book and serial number of document (if any) Notes of Proceedings
1 2 3
1 4 Deed of mortgage by A, B to C, D of 100 bighas in Mahal Rampur, dated the 5th January, 1951. Impounded as not duly stamped and sent to Collector this 12th Day of January, 1951.
2 (Blank) Deeds of sale by E, F to G, H of a house and grove in Jalalpur, dated the 12th February, 1951. Returned for presentation to S.R. Udaipur the proper office, this 20th day of February, 1951.
3 7 … … …. Deed of mortgage of a 2 anna share in Mahal Ram Prashad, mauza Bali, by J, K to L, M dated the 8th March, 1951, Erasures not attested. Returned for compliance with section 20 of the Registration Act, this 15th day of March 1951.
4 I-Book I, Vol. 122, No. 124 Deed referred to in serial No. 1 received back duly certified by Collector as to stamp. Registration completed this 17th day of March 1951.
5 8 ... … … Deed of sale of house and garden in Mohalla Uparkot. Qasba Fatehpur, by N.O. to P.Q. Dated the 8th March, 1951. Presented by P.Q.N.O. Does not appear. Registration referred pending return to prosses issued this 8th day of March, 1951.
6   Application by R.S. Dated the 20th March, 1898, for copy of document No. 10, Book 3 Vol. 2 being the will of T.O. Refused under section 57 of the Registration Act, testator being alive.
7 3 … … …(Book 1, Vol. 22 No. 196) Document referred to in serial (No. 3) represented after compliance with section 20 of the Registration Act and registered this 25th day of March, 1951.
8 5 …. …. ….(Book 1 Vol. 22, No. 224) Document referred to serial No. 5 N.O. Having appeared and admitted execution registration completed this 10th day of April, 1951.