Section 89A(2)(b) in The Registration (Gujarat Amendment) Act, 2018

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State of Gujarat - Subsection

Section 89A(2)(b) in The Registration (Gujarat Amendment) Act, 2018

(b)where such written demand is withdrawn or attachment of property is lifted or the property sold and sale is confirmed, send a memorandum indicating that fact and describing that property, as far as may be practicable, in the manner required section 21, to the Registering Officer within the local limits of whose jurisdiction the whole or any part of the immovable property to which the written demand is situate, and such registering officer shall file a copy of the written demand and memorandum in his Book No 1:

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State of Gujarat - Subsection

Section 89A(2)(b) in The Registration (Gujarat Amendment) Act, 2018