Section 30(1) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(1)Where after issuance of a permanent certificate of title under section 25, the Certification Authority is satisfied that the certificate has been issued under mistake and contains a declaration which is materially wrong, he may immediately suspend the certificate and call upon the title holder -(i)to produce the certificate before him within such time as may be specified by him;(ii)not to use the certificate for any purpose whatsoever; and(iii)to furnish reasons as to why the certificate should not be cancelled or be modified in the manner as may be specified by him.
