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

State of Rajasthan - Subsection

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

(iii)The property hereby sold is free from encumbrances. And it is hereby agreed between the parties hereto that all costs and expenses incidental to the execution and registration of this deed shall be payable by the purchaser.