Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 135] [Entire Act] State of Odisha - Subsection Section 135(2) in The Orissa Registration Rules, 1988 (2)No memorandum need contain the description of any property other than that which is situated in the sub-district to which it is to be sent.
