Section 21 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
21. Sale Deed and its registration.
(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.(2)Within 15 days of deposit of full price of the plot, the required nonjudicial stamps and the fees for registration, the Executive Officer shall execute a sale deed of the plot in favour of the Purchaser in Form IX and shall get it duly registered. The information thereof shall be sent to the Purchaser in Form X.
