Section 194(3) in Rajasthan Municipalities Act, 2009
(3)(a)The scrutiny of title papers by the. Municipality should be restricted to ensure that the land or the building as the case may be, does not belong to, the government or any public agency;(b)The applicant should have legal possession of the land or building on the date of application on the basis of documents submitted by the applicant:Provided that the sanction of building plans by the Municipality shall not in any manner amount to creating a title in the favour of the applicant.
