Section 138 in The Orissa Registration Rules, 1988
138. Procedure on receipt of copy or memo.
- On receipt of a copy or memorandum from another registration office, the Registering Officer, will note on it the date of receipt with his initials. He shall have it numbered on entering it in the register prescribed in Form No. 51 Appendix-I, and have it duly filed recording the final endorsement of registration prescribed under Section 60 of the Act, substituting to word 'filed' for the word Registered.Note - (1) District Sub-Registrar should see that memos received under Section 65(2) are entered in their copy and memo Register in red ink while forwarding them to the Sub-offices concerned.
