Section 25(2)(a) in Rajasthan Urban Land (Certification of Titles) Act, 2016

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2)(a) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(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