Section 169 in The Orissa Registration Rules, 1988
169. Record of destruction of unclaimed documents.
- When a registered document, which has remained unclaimed in any registration office of a period exceeding two years, is destroyed under Section 85 of the Act, a note to that effect shall be made on the margin opposite to the copy in the book in which the document is copied. In case of documents, registration of which is refused, the note shall be recorded in the column of remarks of Book No. 2.Note - The above note shall be recorded on the margin for note in the first page of the copy entry.
