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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(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.