Section 39 in Rajasthan Urban Land (Certification of Titles) Act, 2016
39. Provisions of Chapter VII-A, Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956), not to apply in the areas specified by notification under sub-section (3) of Section 1.
- Notwithstanding anything in the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956), as from the date of issue of a notification under sub-section (3) of section 1 of this Act, the provisions with regard to survey of abadi areas contained in Chapter VII-A of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) shall not apply to the urban area of an urban body specified in such notification.
