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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(1)(d) in Rajasthan Registration Rules, 1955

(d)A document conveying the income of a Mela (i.e. the offerings of worshipers at a sharine). has to be registered in book No. 1 as the property transferred is income derived from a sacred building and the document should therefore for registration purposes, be treated as one relating to immovable property.