Section 21(4) in The Registration Act, 1977 (1920 A.D.)
(4)No non-testamentary document containing a map or plan of any property comprised therein shall be accepted for registration unless it is accompanied by a true copy of the map or plan, or, in case such property is situate in several districts, by such number of true copies of the map of plan as are equal to the number of such districts.
