171. Copies of memoranda to be sent through District Registrars.
- A District Registrar receiving a copy under section 65, clause I. shall cause the necessary memoranda for transmission to Sub-Registrars of his district to be prepared in his own office. The preparation and submission these memoranda should not be required from the Sub-Registrar by whom the document was registered. He is only required by section 65 to furnish a copy of the document with endorsement, certificate and map. if any. Copies under section 65 for District Registrars of districts not in the State of Rajasthan shall be forwarded through the District Registrar to whom the Sub-Registrar is subordinate.
