Section 99(3)(b) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(3)(b) in The Orissa Registration Rules, 1988

(b)Where Register books for previous years are found to be defective so far as regards the authentication of the copies of documents recorded therein and the attestation of the mistake and interlienations, steps should be taken to rectify the irregularities and supply the omissions. If the defects are discovered during the incumbency of a registering officer other than the registering officer during whose incumbency the registers were written, the defects shall be removed by calling the defaulting officer who shall comply it at his own cost or the registering officer in charge shall remedy the defects, as far as possible adding a note at the beginning of the register to the following effect :

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State of Odisha - Subsection

Section 99(3)(b) in The Orissa Registration Rules, 1988