Section 149 in The Orissa Registration Rules, 1988
149. Communication of order of refusal.
- A Registering Officer should communicate his order of refusal to register a document to the concerned party verbally if he is present or a notice communicating the same shall be issued to the presentant of the deed by post and note in his book number 2 of his having done so noting the date on which such order is communicated or despatched.
