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[Entire Act]
State of Madhya Pradesh - Section
Section 144 in The M.P. Registration Rules, 1939
144. List of unclaimed copies.
- If a copy of document remains unclaimed for one month from the date on which it was ready for delivery or from the date of which the cover containing the copy sent by post was returned by the post office as undelivered, it shall be entered in the list of unclaimed copies prepared in manuscript in the following form and conspicuously exposed to public view in the registration office concerned :-| Column (1)- | Nature of document copied. |
| Column (2)- | Name of applicant. |
| Column (3)- | Date of application. |
| Column (4)- | Date on which copy became ready for delivery. |
| Column (5)- | Date of entry in the list. |
| Column (6)- | Final disposal of copy with date and amount of custody fee, ifany, realized. |
| Column (7)- | Signature of Sub-Registrar. |
| Column (8)- | Remarks. |