Section 202 in The Rajasthan Revenue Courts Manual, 1956
202. Contents of sale certificate.
- A certificate issued under Order XXI. Rule 94 shall invariably contain the following particulars:-(a)The addition' (as defined in section 2 of the Registration Act. 1908) of the person who is declared to be the purchaser:(b)particulars sufficient to identify the property as required in section 21 and 22 of the said Act.A sale certificate issued under Order XXI. rule 94 in respect of any sale shall be drawn up upon a stamp paper of the value required by Article 18 of the 1st Schedule of the Stamp Act No. II of 1899 as adapted to Rajasthan under the Stamp Law (Adaptation) Act. 1952 (No. VII of 1952).On each copy of the certificate the amount of stamp duty paid on the original certificate shall be noted.N.B.-Copies prepared in compliance with Section 89(2) of Registration Act. 1908. are by article 24(a) of Schedule I of Stamp Act No. IX of 1899 as adapted by the Rajasthan Stamp Law (Adaptation) Act. 1952 exempt from Stamp duty.All copies of certificates of sale shall be prepared upon durable paper, sufficient margin being left for binding.
