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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1)(iii) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(iii)to furnish reasons as to why the certificate should not be cancelled or be modified in the manner as may be specified by him.