169. Copies and memoranda of documents, how to be prepared.
- The Copies and Memoranda required by sections 64, 65, 66 and 67 of the Act shall be made on form Nos. 9 and 10. Appendix III, the names and additions of all persons executing and of all persons claiming under the document the nature and value of the transaction, and a description of the property affected by such transaction sufficient for its identification, being entered in the space in the forms provided for the transcription of the copy of a document. The "addition" of the persons concerned is the "Addition" as described in section 2 of the Act.
