Section 46 in The Rajasthan Law And Judicial Department Manual, 1952
46. References concerning drafting of deeds.
(1)When a draft deed is on the lines of an accepted form, a complete draft should be submitted for scrutiny, and it should be stated also where the accepted form is to be found. Any important deviation from the standard form should be explained.(2)When a draft deed is not based on an accepted form, or deviates widely from it, the most convenient mode of making the reference is to state the proposed contents of the deed in short clear paragraphs, and to leave the form and legal phraseology to the legal RemembrancerÂ’s office.
