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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(7) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967

(7)All expenses required to be incurred on stamp duty, registration etc. in connection with this deed and other documents, if any, shall be borne by the mortgagor.