Section 26 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
26. Documentary Evidence of allotment of sale of land by auction.
- For every allotment or disposal by auction under these rules a document evidencing the same shall be prepared in the manner prescribed in appropriate forms as may be prescribed by the State Government which shall be signed and for and on behalf of Governor of the State by the Chairman and Secretary of the Trust and shall be duly stamped and registered at the expense of the allottee or the purchaser.
