Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(2)The State Government may, by the same or a subsequent notification, direct that a urban body having jurisdiction over such urban area or part thereof shall be incharge of the survey so ordered.