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State of Rajasthan - Section

Section 87 in Rajasthan Registration Rules, 1955

87. Re-copying and attestation of copies of entries in the new Register Book.

- Every entry which under an order passed under rule 86 is to be re-copied, shall be re-copied in the new register in its entirity along with true copy certificate and each entry so re-copied shall be carefully compared with the entry in the original Register book. The registering officer shall them certify under his signature that it is a true copy in the manner laid down in rule 57. A note of the Inspector-General's Order direction the re-copying of the entry shall be made below the true copy certificate so re-copied.