Section 25(3) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(3)The Certification Authority shall recall and cancel the provisional certificate issued under sub-section (1), where -(a)a bonafide counter claim or objection regarding the title of the holder of the certificate is filed before him; or(b)the fact that the title of the land to which the provisional certificate relates is subjudic before any court, is brought to his notice, -and shall refund the amount of the certification cum guarantee charge to the holder of such certificate after deducting such administrative expenses therefrom as may be prescribed.
