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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(3)(b) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(b)the fact that the title of the land to which the provisional certificate relates is subjudic before any court, is brought to his notice, -