Section 14(1)(b) in Rajasthan Urban Land (Certification of Titles) Act, 2016

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

(b)no survey fee shall be payable, -

(i)by the Central Government or the State Government or by an urban body; or

(ii)in respect of any such land or premises, area or value of which not exceed such limits as may be prescribed; or

(iii)in respect of land or premises held exclusively for religious worship or charitable purposes.

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