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State of Rajasthan - Section
Section 43 in Rajasthan Tenancy (Government) Rules, 1955
43. Form of account.
- The account of receipt and sale of books shall be maintained in register in the following form :-Register of Account of Receipt Books prescribed by Section 137 of the Rajasthan Tenancy Act, 1955.| Date of receipt | No. of books received with book numbers | Value of books received at two annas per book | Signature of the Tehsildar | Date of sale | Name and addresses of the person to whom soldor of the person on whose behalf the purchase is made | No. of books sold with book numbers | Price | Signature of purchaser | Date of deposit in the treasury of the saleproceeds with challan number | Balance of receipt book in hand | Signature of the Tehsildar |
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