Section 45(1) in Rajasthan Registration Rules, 1955
(1)When under section 35 of the Act, but registration is admitted as to some of the parties to a document, is refused as to the rest, the registering officer shall endorse an order in this form:[Registration refused as to A.B. and C.D.] [Notification dated 26-7-1967, Published in R.G.G. Part IV-C, dated 21-9-1967;]. He shall record the reasons for this partial refusal in his Book No. II but in all other respects he shall proceed with the registration of the document in the ordinary manner. (This register shall contain the heading prescribed in Form No. 2, App. I).
