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State of Rajasthan - Section

Section 93 in Rajasthan Registration Rules, 1955

93. Procedure when Registering Officer has no jurisdiction.

- If the Registering Officer finds he has no jurisdiction to register a document presented to him he should endorse on the document the words "Returned for presentation in the proper office" and return it to the presenter, informing him at what office he can obtain registration. An entry of the occurrence should at the same time be made in the minute book.