Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(2)When an information along with the certificate of title is received under sub-section (1), the Certification Authority shall proceed as per the provisions of Secs. 23 and 24 and if he is satisfied about the fact of change, he shall record such change in the certificate of title in the prescribed manner.