Under Section 89 (2) of the Registration Act, 1908, every Court granting a certificate under Order XXI, Rule 94, Civil Procedure Code, is required to send a copy of such certificate to the registering officer within the local limits of whose jurisdiction the whole or any part of the immovable property comprised in such certificate is situate. The value of the stamp on which the original certificate is issued should be noted on the copy so sent.
