Section 42(3)(a) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(3)(a) in The Orissa Registration Rules, 1988

(a)If the executant appears on the service of the summons referred to in the proviso to Sub-rule (1) and admits execution, his admission shall be recorded on payment of the requisite fine and he shall be called upon to submit an application addressed to the Registrar for a direction under the proviso to Sub-section (1) of Section 34, explaining the cause for the delay in his appearance. When such an application is received the Sub-Registrar submit it to the Registrar with his remarks, if any, and await orders.

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State of Odisha - Subsection

Section 42(3)(a) in The Orissa Registration Rules, 1988