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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)When a draft deed is on the lines of an accepted form, a complete draft should be submitted for scrutiny, and it should be stated also where the accepted form is to be found. Any important deviation from the standard form should be explained.