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

State of Rajasthan - Subsection

Section 4(6) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(6)The State Government may appoint additional officers and servants as it may think necessary to assist the officers appointed under sub-section (5) and every officer appointed under this sub-section shall exercise such powers and perform such duties as may be prescribed.