73. Memorandum of evidence on enquiry under Section 41.
- A Registering Officer when enquiring under Section 41 (2) into the execution of a Will or of an authority to adopt shall invariably, before registering the document or refusing registration, prepare and place and record a memorandum in English containing a summary of the evidence and the reasons for registration or refusal, as the case may be. A copy of any such memorandum prepared by a Sub-Registrar shall be submitted to the District Registrar forthwith.
