Section 6(1) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015
(1)Within seven days of receipt of an application under Rule 4, the Authorized Officer shall scrutinize it and verify or caused to be verified the contents and facts envisaged in the application and supporting documents, such as, -(a)holders rights in respect of surrendered land and present use thereof as per record;(b)report of enquiry, if any, as to whether the land is under acquisition or not;(c)report on legal issues, if any, on the subject matter;(d)verification of the indemnity bond, and affidavit, and(e)any other legal documents, which are found necessary and essential for the disposal of application by the authorized officer.
