Section 23 in Rajasthan Urban Land (Certification of Titles) Act, 2016
23. Scrutiny of documents furnished with application form and their verification from the record.
- As soon as may be, after the receipt of application under section 22, the Certification Authority shall scrutinize the information and the documents furnished by the applicant and seek their verification from the relevant record maintained by the State Government or any other authority to satisfy himself about the veracity of the information and authenticity of such documents.
