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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)When a draft deed is not based on an accepted form, or deviates widely from it, the most convenient mode of making the reference is to state the proposed contents of the deed in short clear paragraphs, and to leave the form and legal phraseology to the legal RemembrancerÂ’s office.