Section 31 in Rajasthan Urban Land (Certification of Titles) Act, 2016
31. Penalty for obtaining the certificate of title by fraud, misrepresentation or suppression of facts.
- If any person has obtained a certificate of title, whether provisional or permanent, by fraud, misrepresentation or suppression of facts, the Certification Authority may, after making such enquiry as he may think necessary and after affording a reasonable opportunity of being heard to such person, impose a penalty not exceeding, the amount of value of the land to which the certificate related calculated at the DLC rates prevalent in the area in which the land is situate at the time of issue of such certificate.
