Section 18 in Rajasthan Urban Land (Certification of Titles) Act, 2016
18. Rules.
- The State Government may, by notification in the Official Gazette, make rules not inconsistent with the provisions of this Act -(i)for preparation of maps and registers, the forms thereof, and the collection and record of information in respect of any land or premises within the urban area under survey;(ii)for regulation of all proceedings to be taken under this Act;(iii)for the manner of all inquires to be made thereunder;(iv)for regulation of all matters which are required to be, or may be, prescribed under this Act; and(v)generally for proper performance of all things to be done under this Act and carrying out of the purposes and provisions thereof.
