Section 185(2) in Rajasthan Registration Rules, 1955

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State of Rajasthan - Subsection

Section 185(2) in Rajasthan Registration Rules, 1955

(2)When the person purporting to have executed the document is not personally known to the registering officer, but admits the execution of the document and the receipt (if any) of the consideration stated in it.

(i)"Execution admitted and receipt of consideration acknowledged (if so) by A.B. (profession), son of..............Caste.........resident of mauza pargana zila....................

(iii)The said A. B identified by C, D (profession) son of............Caste resident of mauza pargana Zila and by E, F (profession) son of Caste resident of mauza pargana.........................Zila.......

(iii)These witnesses, or either of them (as the case may be) being personally known to the registering officer" or in the case of either or both of the witnesses not being personally known to the registering officer the thumb impression or impressions of such person or persons should be taken and underneath should immediately be written:

impression is the thumb impression"The above_________________________________________impressions are impressions

of C, D. and E. F. who is/are of apparent respectability has/have been duly taken:

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State of Rajasthan - Subsection

Section 185(2) in Rajasthan Registration Rules, 1955