Section 14 in Haryana Management of Municipal Properties and State Properties Rules, 2007
14. Execution of conveyance deed/lease deed.
- The conveyance deed/lease deed shall be executed after the transferee/lessee has made full and final payment of sale price/premium and interest thereof. The transferee/lessee shall pay all expenses in respect of execution and registration, including the stamp duty and registration fees payable therefor.
