Section 13 in Rajasthan Urban Land (Certification of Titles) Act, 2016
13. Maintenance of record.
(1)All maps, registers and other documents including connected files and other papers which were part of survey operations and are deposited with the concerned urban body or any other authority or department of the State Government, shall be kept in safe custody by such body, authority or department of the State Government and shall be maintained by such body, authority or department in the manner as may be prescribed.(2)The urban body, any other authority or department of the State Government which is entrusted with the safe custody and maintenance of the survey records shall cause such maps and entries in registers to be revised and corrected at such intervals and in such manner as may be prescribed and by such officer as may be appointed or authorized in this behalf by the State Government by notification in the Official Gazette.(3)The revision or correction of entries in the register, maps and other record shall be carried out by the officer appointed or, as the case may be, authorized under sub-section (2) in the prescribed manner.(4)The officer appointed or authorized under sub-section (2) for the purpose of revising or correcting maps and registers under this Act shall exercise such powers and proceed in such manner as may be prescribed.
