Section 98(2) in The Orissa Development Authorities Rules, 1983
(2)Wherever any instrument referred to in Sub-rule (1) is presented to any registration officer in the State for registration, such officer shall examine whether the particulars referred to in Section 27 of the Indian Stamp Act, 1899 as amended from time to time are set forth separately in the instrument in respect of-(a)property situated in the area covered by the Act ; and(b)property situated outside the area as required by Sub-section (2) of Section 78.
