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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

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

(4)Where no urban body is directed to be incharge of any survey ordered under subsection (1), any other officer of the State Government appointed for the purpose shall be incharge of such survey and where no such officer is appointed, the Collector of the District shall be incharge of such survey.