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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(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.