Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(6) in Rajasthan Panchayati Raj Rules, 1996

(6)Surcharge on stamp duty shall be collected by sub-registrar for properties transferred in rural areas in the district and transferred to P.D. Account of Zila Parishad as per procedure laid down by Finance Department.