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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(4) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(4)The register prepared under sub-section (3) shall specify, in relation to each indicative survey number assigned under sub-section (2), the name of the person or persons appearing at the time of survey to be the owner or person having interest and any other particulars as may be prescribed.