Section 19 in Rajasthan Tenancy (Government) Rules, 1955
19. Attestation of leases in lieu of Registration.
- The following procedure shall be observed for the attestation, under Section 33 of the Act, of leases, or counter-parts, required to be made by registered instrument. [x x x] [Omitted by Notification Dated 16-6-1959, Published in Rajasthan Government Gazette, Part IV(C), Dated 16-7-1959.].
