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State of Odisha - Section
Section 177 in The Orissa Registration Rules, 1988
177. Repeals and savings.
- The Bihar and Orissa Registration Rules, 1918 and the Madras Registration Rules in their application to the State of Orissa are hereby repealed :Provided that any order issued, appointment made or all action taken and things done under any of the provisions of the said rules shall be deemed-to have been made under the provisions of these rules.Appendix-IForm No. 1Register Book No. 1, 3 or 4| Copy of endorsement and certificate | Copy of document | Notes | |||||||
| 1. Nature and value of instrument | 2. Date of execution | 3. Date of presentation | 4. Value of stamp | 5. Names and additions of executant(s) | 6. Names and additions of claimant(s) | 7. Name of presentant | 8. Name and addition of persons examined |
| 9. Nature and extent of property affected | 10. Reasons for refusal | 11. Date of communication of the order of refusalto parties | 12. Date of application for copy of reasons forrefusal | 13. Date of preparations and return of copy | 14. Result of appeal or application to theRegistrar | 15. Result of suit in Civil Court. |
| Date.............20 | (Signature) |
| Sub-Registrar/Registrar |