Section 25(5) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(5)If, during the period for which a provisional certificate of title issued under sub-section (1) remains in force, no counter claim or objection is received regarding the title of the holder of such certificate, the Certification Authority may, after expiry of the said period, issue a permanent certificate of title to which the State Government shall stand as guarantor for the genuineness and authenticity of the title to the extent specified in such certificate.
