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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1)(a) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(a)the aggregate amount of survey fee leviable from owners, title holders or occupiers of lands or premises in the urban area or part thereof under survey shall not exceed one third of the total cost of the survey; and