Section 14(2) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(2)Every owner, holder of title or occupier of land or premises who has paid the survey fee under this section shall be entitled to receive free of charge, and every owner, holder of title or occupier who is not liable to pay such survey fee shall be entitled to receive on payment of such charges, as may be prescribed, a certified extract from the map and a certified extract from the register prepared under this Act so far as they relate to such land or premises.
