Section 13(1) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(1)All maps, registers and other documents including connected files and other papers which were part of survey operations and are deposited with the concerned urban body or any other authority or department of the State Government, shall be kept in safe custody by such body, authority or department of the State Government and shall be maintained by such body, authority or department in the manner as may be prescribed.
