Section 25(1) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(1)The Certification Authority, if he is satisfied, on the scrutiny and verification of the information and documents furnished to him with the application under section 22 and sought by him under section 24, about the veracity of the information and authenticity of such documents and is of the opinion that the title of the applicant may be certified confirming the status of applicant as lawful holder of title of the urban land specified in the application, he may record a finding to that effect stating reasons therefor and enter the data in CLEAR in the prescribed manner and issue a provisional certificate of title for a period of two years without claiming any guarantee whatsoever on behalf of the State Government.
