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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Rajasthan - Subsection

Section 156(1) in The General Rules (Civil), 1986

(1)A certificate issued under Order XXI, Rule 94 shall invariably contain the following particulars:-
(a)the "addition" (as defined in Section 2(1) of the Registration Act. 1908), of the person who is declared to be the purchaser; and
(b)particulars sufficient to identify the property as required in Sections 21 and 22 of the said Act.