Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Rajasthan - Subsection

Section 156(3) in The General Rules (Civil), 1986

(3)Every court granting certificate of sale of immovable property under the Code, shall send a copy of such certificate to the registering officer within the local limits of whose jurisdiction the whole or any part of immovable property comprised in such certificate is situate, and such officer shall file the copy in his Book No. 1.