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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Rajasthan - Subsection

Section 121(viii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(viii)To save stamp duty and registration fee on deeds relating to the alienations of immovable property, it has become the practice, especially in urban areas, to execute instead of a regular sale-deed, two documents as follows: