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State of Rajasthan - Section

Section 133 in Rajasthan Registration Rules, 1955

133. Particulars to be stated in application for search.

- Every application for search shall state the year or years In the books of which search is desired to be made, together with such further particulars as are necessary to enable the registering officer to identify the entry sought for. It shall also contain such further information as is necessary to satisfy the registering officer that the applicant is entitled under clause (2) or (3) section 57, to require a search to be made, and the registering officer may require such proof, if any, as he considers necessary, of the correctness of such information.