Section 10(3) in Haryana Dholidar, Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Rights) Rules, 2011
(3)All fee shall be paid by means of court fee stamps.Annexure 1(See rule 3(1)](Application from Dholidar, Butimar, Bhondedar or Muqararidar)Subject : Application for conferment of proprietary rights of land/plot/site/building situated in village................ Tehsil................ District....................Sir
