Section 132 in The Orissa Registration Rules, 1988
132. Statements to be recorded separately.
- Statements made on oath shall not be recorded on the document to which they relate but shall be recorded in the Deposition Book and a note to the effect that the statements have been so recorded shall be endorsed on the document itself.The statements shall be recorded by the Registering Officer in his 'own hand at the time they are made.
