Section 56(3) in Rajasthan Registration Rules, 1955 Volume II

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State of Rajasthan - Subsection

Section 56(3) in Rajasthan Registration Rules, 1955 Volume II

(3)In the case of a Sub-Registrar transferred from one District to another, the Deputy Inspector General of Registration for both the circles will send their independent reports to the District Registrars concerned, who, after recording their own remarks, shall forward the same to the Inspector General of Registration. In such cases, the Inspector General of Registration shall record his own remarks, if any in column 4 of the form received from the District Registrar of the District to which the Sub-Registrar has been transferred.Form-

Year

Remarks by the Deputy Inspector General of thecircle

Remarks by the District Registrar

Remarks by the inspector General of Registration

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State of Rajasthan - Subsection

Section 56(3) in Rajasthan Registration Rules, 1955 Volume II