Section 34 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
34.
In all cases, the stamp duty payable in respect of lease deed together with clauses for its registration and the cost of the maps annexed to the lease deed as may be fixed by the Authority shall be payable by the lessee. The lessee shall attend the office of the Authority and the office of the Sub-Registrar for the execution and registration of the lease deed when required by the Authority or by the Government in case of Nazul plots either in person or through an agent having valid power of attorney empowering him to execute the lease and present it for registration or admit its execution on his behalf.N.B. - It must be noted that lease deed to be presented for registration within 3 months of execution thereafter.
