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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

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

(xiii)"title holder" means the person who holds title of the urban land in accordance with law and who is issued a certificate of title under and in accordance with the provisions of this Act;