Section 70 in Rajasthan Registration Rules, 1955 Volume II
70. Return of deeds of transfer of immovable property to which Government servants are parties.
- All cases of the registration of deeds of transfer of immovable property to which Government servants are parties shall be reported by the District Registrar concerned to the Head of the Department. Commissioner of the Division. District Officer or District and Sessions Judge to whom the official concerned is sub-ordinate.
