Section 21(1) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(1)For executing the sale deed in Form IX the Purchaser shall deposit the required non-judicial revenue stamps with the Executive Officer together with the deposit of last instalment of price. He shall also deposit therewith required fees for registration.
