Section 11 in The Registration (Orissa Amendment) Act, 1989
11. Amendment of Section 61.
- In the principal Act, for Sub-section (1) of Section 61, the following sub-section shall be substituted, namely:"(1) The endorsements and certificates referred to and mentioned in Sections 59 and 60 shall thereupon be copied into the true copy of the document presented alongwith the document, and the true copy of the map or plan, if any, mentioned in Section 21 shall also be filed alongwith the true copy of the document".
