Section 13(2) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(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.
