Section 25(4) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(4)While issuing a provisional certificate of title under sub-section (1), the Certification Authority shall require the holder of the certificate to take, within such time not being more than fifteen days from the date of the issue of such certificate as he may specify, such steps, with respect to the land to which such certificate relates, as may sufficiently reflect the possession and title of the holder of such certificate over such land and continue to reflect so till such certificate remains in force.
