Section 141N(2) in Rajasthan Land Revenue Act 1956
(2)Every owner of land or premises who has paid the survey fee under this section shall be entitled to receive free of charge, and every owner of land or premises who is not liable to pay such survey fee shall be entitled to receive on payment of such charges as may be prescribed, a certified extract from the map and a certified extract from the map and a certified extract from the register prepared under this Chapter so far as they relate to such land or premises.
