Section 16(1) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
(1)Where a sale of Nazul/Devsthan property has become absolute, the Chairman of the committee shall, on behalf of the Governor, grant a certificate of the property in Form "F" specifying the details of the property sold and the name of the person who at the time of the sale is declared to be the purchaser.
