Section 61(1) in Rajasthan Registration Rules, 1955
(1)Index No. II is that in which, by section 55, the particulars mentioned in section 21 relating to every document registered memoranda filed, in book No. I are to be entered. Entries should, as a rule, be made under the name of the town or principal village where the property affected is situated, the name of mohalla in the case of a town, or of a hamlet In the case of a village being given in column 4. It shall contain the heading prescribed in Form No. 2 App. II.
