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State of Rajasthan - Section

Section 106 in Rajasthan Land Revenue Act 1956

106. Survey or re—survey.

-The State Government may direct, by notification in the Official Gazette that the survey or resurvey of any local area shall be made and every such local area shall, from the date of the said notification, be held to be under survey and record operations until the issue of another notification declaring such operations to be closed therein.