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State of Rajasthan - Section

Section 158 in Rajasthan Registration Rules, 1955

158. Issue of notice.

- The registering officer shall, on receipt of the District Registrar's order directing the registration under the foregoing rule issue a notice to the claimant under the document informing him of the defect in registration and requiring him to produce the original document. If the document is produced the procedure laid down in rule 157 shall be followed. If the document is not produced no action need be taken.