Section 37(2) in The Orissa Registration Rules, 1988
(2)When a document containing a map or plan is presented under Section 23-A for re-registration the parties shall be required to deposit fresh copies of the map or plan under Sub-section (4) of Section 21 but the Registering officer shall certify the copy of the document made in the register-book on re-registration that the map or plan attached to such document is the same as that which was attached to the document on its first presentation.
