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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967

(2)Such sale certificate shall be written on requisite non- judicial stamps to be furnished by the purchaser and shall bear the data on which the sale became absolute. The expenses of registration of such sale certificate shall also be borne by the purchaser.