(1)If property is described in a supplementary document by specific reference to an instrument which has been already registered or of which a true copy has been filed under Section 65 or 66 in the office in which the document is presented for registration and if that document contains the particulars required by the rules in force, the description need not be repeated in a supplementary document.(2)In the case of villages where survey and settlement operations are complete and final record-of-rights issued, the description of property shall contain all the details as described in the record-of-rights, viz. Village Number, Khata Number, Plot Number, classification of land and the area noted in the record-of-rights and the local names, if any, used.(3)In case of part-plots, the four boundaries shall be furnished.Part - IX Presentation and Examination of Documents(Section 19, 21, 22, 23, 28, 29, 32, 40 and 52)
