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[Cites 0, Cited by 0] [Section 194(3)] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(3)(a) in Rajasthan Municipalities Act, 2009

(a)The scrutiny of title papers by the. Municipality should be restricted to ensure that the land or the building as the case may be, does not belong to, the government or any public agency;