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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(1)If after issue of certificate of title under section 25, any change in the title of the title holder takes place, the title holder shall immediately inform the Certification Authority of such change in the prescribed manner and submit the certificate of title to the Certification Authority for the purpose of recording such changes in the certificate.