Section 158 in The Orissa Registration Rules, 1988
158. Registration ordered by Registrar or Court.
- In case in which registration is ordered by the Registrar under Section 75 or decree is passed by the Civil Court under Section 77, the Sub-Registrar so far as may be practicable follow the procedure prescribed in Sections 58, 59 and 60. In such cases the endorsement in Form No. 15 shall take the place of the endorsement in Form No. 14 in Appendix - II.Part-XXIV Fees and Fines
