Section 39(1) in Rajasthan Registration Rules, 1955
(1)that the executant was dealing with property not belonging to him:[Provided that the registering officer shall not register the document unless he is satisfied himself that the property does not belong to the Government or any local body.] [Notification dated 10-1-1990, Published in R.G.G. Part IV-C, dated 24-1-1991, p. 94;]
