Section 21A in The Rajasthan Lands and Buildings Tax Act, 1964
21A. Survey of lands and buildings.
(1)Any officer specially empowered by an order in this behalf by the State Government shall carry out survey of all land and buildings in the area specified in such order, or, if such lands and buildings have already been surveyed, carry out re-survey of such lands and buildings for carrying out the purposes of this Act.(2)The survey or re-survey under sub-section (1) shall be carried out in accordance with such rules as may be made by the State Government in this behalf.(3)The cost of the survey or re-survey under this section shall be borne by such person and to such extent as may be prescribed.Chapter-V Miscellaneous
