Section 15(2) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
(2)Where a tenant of the Nazul/Devsthan Building has executed agreement specified in sub-rule (2) of Rule 12, the Committee shall make an order confirming the sale and convey its decision to the purchaser by registered post. Such purchaser shall have to execute a mortgage deed and get it duly registered at his own expense in respect of the remaining purchase money in Form "E" and shall deliver it to the Chairman of the Committee and thereupon the sale shall become absolute.
