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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(2)The Certification Authority shall keep an index of the record for the purpose of enabling the seeker of information in identifying the parcel of land and such index may clearly indicate the arrangement of that information for convenient search.