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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Rajasthan - Subsection

Section 150(1)(a) in Rajasthan Registration Rules, 1955

(a)When ordered by Collectors or sale officers in connection with encumbrances on ancestral property the sale of which has been ordered in execution of Civil Court decree.