Section 52A(6) in The Orissa Public Demands Recovery Rules, 1963
(6)If the Certificate Officer is satisfied on scrutiny of the application that it is complete in all respects, he shall order registration of the name and address of the applicant in a register in Form 'AB' given in Appendix-A and keep a note in the register of detailed particulars of the immovable property in respect of which the registration is made.
