Section 21(2) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(2)Within 15 days of deposit of full price of the plot, the required nonjudicial stamps and the fees for registration, the Executive Officer shall execute a sale deed of the plot in favour of the Purchaser in Form IX and shall get it duly registered. The information thereof shall be sent to the Purchaser in Form X.
