Section 92(2) in The Orissa Registration Rules, 1988
(2)In case of the re-registration, if there be insufficient room on the back of the document for the new set of endorsements registered, they shall be written or continued on a separate piece of paper, as provided in Rule 123. Only the endorsements including certificate of admissibility under Rule 27, on each registration shall be copied on the left hand margin of the Book previous endorsement already made, in the body of copy in the order as they appear on the original deed.
