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State of Rajasthan - Section

Section 49 in The Rajasthan Urban Improvement Act, 1959

49. Power to make surveys or contribute towards their cost.

- The Trust may-
(a)cause a survey of any land to be made whenever it considers that a survey is necessary or expedient for carrying out any of the purposes of this Act, or
(b)contribute towards the cost of any such survey made by any other local authority.