Section 37 in Rajasthan Urban Land (Certification of Titles) Act, 2016
37. Power of the State Government to fix time limit for disposal of matters under this Act by the officer and authorities subordinate to it.
- For the purpose of effective implementation of the provisions of this Act, the State Government may fix time limit for the disposal of matters under this Act by the officers and authorities subordinate to it and give such directions to such officers and authorities as it may think fit for the aforesaid purpose and such directions shall have effect notwithstanding anything contained in any other law of the State Legislature for the time being in force.
