Section 76B(j) in Haryana Co-operative Societies Rules, 1989
(j)The terms and conditions of lease shall be reduced in writing on a non-judicial stamp paper as required by the Indian Stamp Act 1899 (Act 2 of 1899), which shall be signed by the authorised person and duly attested by the Magistrate Ist Class having jurisdiction of the area where the sick unit is situated.
