Section 150(1)(e) in Rajasthan Registration Rules, 1955

[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Rajasthan - Subsection

Section 150(1)(e) in Rajasthan Registration Rules, 1955

(e)[ When ordered by the Land Valuation Officers of the Cooperative Land Mortgage Banks and such other officers working in the Central Co-operative Banks, and appointed as agents of the State Central Land Mortgage Banks, in connection with the collection of sales statistics of immovable properties] [Notification dated 29-7-1959, Published in R.G.G. Part IV-C, dated 20-8-1959;].

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State of Rajasthan - Subsection

Section 150(1)(e) in Rajasthan Registration Rules, 1955