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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(4) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(4)The officer appointed or authorized under sub-section (2) for the purpose of revising or correcting maps and registers under this Act shall exercise such powers and proceed in such manner as may be prescribed.