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State of Rajasthan - Section

Section 26 in Rajasthan Registration Rules, 1955

26. Books.

- The books shall consist of printed forms, containing the headings herein after described, and paged consecutively, bound in volumes of convenient size, the number of pages in each volume being certified on the title page. These volumes shall be numbered consecutively (a separate sgries for each book) and the numbers shall not terminate with the year, but shall run on perpetually. Every Registering Officer, on receiving such a volume, shall immediately examine it to see that it contains the certified number of pages and that these have been numbered in proper consecutive order. He shall note the result on the title page in the following form:-"This book contains...............pages consecutively numbered".