Section 3(x) in New Bombay Disposal Land Regulations, 1975
(x)Payment of cost of lease deeds. - The lessee shall pay all costs and expenses incidental to preparation, execution and registration of all deeds or instructments of lease, (Substituted as per notification published in the Maharashtra Govt. Gazette in Part 4-C on 29th May, 1980 under No. LQN 4279/1932/ADM.)
