Section 25(2) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(2)No provisional certificate of title shall be issued to any person-(a)unless he -(i)pays the certification cum guarantee charges as specified in sub-section (1) of section 27; and(ii)produces no dues certificates from such authorities and pertaining to such matters, as may be prescribed; and(b)where the title is disputed, whether before a court or otherwise.
