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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2)(ii) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967

(ii)The vendor will at the cost of the person requiring the same execute and do every such assurance or thing necessary to further more perfectly assuring the said building to the purchaser his heirs or assigns as may reasonably be required.