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State of Rajasthan - Section

Section 50 in Rajasthan Registration Rules, 1955

50. Gift of movable property.

- It may here be noted that the registration of instruments of gift of movable property has under the 2nd clause of section 123 of the Transfer of Property Act. 1882, been rendered compulsory whenever the property is not delivered to the donee. Under section 18(d) of the Indian Registration Act they are however optionally registrable and for the purposes of this Act the registration will be in book IV.Book V