LexSection 62 — Exemption of instruments to which the Government or any officer of the Government is a party.
The Dekkhan Agriculturists' Relief Act, 1879
Nothing in this Act shall be deemed to require any instrument, to which the Government or any officer of the Government in his official capacity is a party, to be executed before a Village-registrar 2 [* * *]Open in Lexace · Ask the AI about this section