Section 41(3)(e) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(3)(e) in The Orissa Registration Rules, 1988

(e)The Sub-Registrar, on receipt of Registrar's Order under Clause (c) or on deciding to refuse registration under Clause (d), shall record an order of refusal under Section 34, Sub-section (1) for non-appearance of the executant within the period of four months from the date of execution.

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State of Odisha - Subsection

Section 41(3)(e) in The Orissa Registration Rules, 1988