Section 17 in Rajasthan Urban Land (Certification of Titles) Act, 2016
17. Inspection of, and copies of extracts from maps, registers and other documents.
(1)All maps, registers and other documents referred to in sub-section (1) of section 13 shall be open for public inspection in such manner, within such hours, at such places, subject to such conditions and on payment of such fee as the State Government may prescribe.(2)Certified copies of, or, as the case may be, extracts from, such maps, registers and documents shall be granted on payment of such copying fee and in such manner as the State Government may prescribe.
