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State of Rajasthan - Section
Section 21 in Rajasthan Tenancy (Government) Rules, 1955
21. Form of Attestation.
- The endorsement required by sub-section (2) of Section 33 of the Act shall be, as nearly as may be, in the following form :-This document was presented before me on the..............................day of ........................ in the year .......................... by the person/persons specified below. I have satisfied myself as to his/their identity and his/their acquaintance with, and assent to, the terms of the document.Execution is admitted by (name)..................................................son of ..............................................................................................caste ...............................................................................................profession ......................................................................................resident of ......................................................................................and (name) .....................................................................................son of ..............................................................................................caste ...............................................................................................profession ......................................................................................resident of .......................................................................................who is/are personally known to me ..............................................ORwho is/are identified by (name) ....................................................son of ..............................................................................................caste ...............................................................................................profession ......................................................................................resident of ......................................................................................and (name) .....................................................................................son of ..............................................................................................caste ...............................................................................................profession ......................................................................................who is/are personally known to me .............................................ORwho is/are identified by (name) ...................................................son of ..............................................................................................caste ...............................................................................................profession ......................................................................................resident of ......................................................................................who is/are of apparent respectability| Date of attestation | Signature of the executant or executants | Signature or thumb impression of the witnesses | Signature of the attesting officer or court |