Section 107(2)(b) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Odisha - Subsection

Section 107(2)(b) in The Orissa Registration Rules, 1988

(b)

(i)If the testator is dead and the Will is presented for registration by the proper person mentioned in Section 40 of the Act, or-

(ii)if a sealed cover containing a Will is opened and the contents of the Will copied in Book-3 according to Section 45 of the Act, then the names and the additions of the claimants are to be indexed under Section 55, respectively.

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State of Odisha - Subsection

Section 107(2)(b) in The Orissa Registration Rules, 1988