Section 38 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
38. Power of officers to enter upon land for purpose of survey and demarcation.
- The Consolidation Officer and any person acting under his orders may, in the discharge of any duty under this Act, enter upon and survey land and erect survey marks thereon and demarcate the boundaries thereof and do all other acts necessary for the proper performance of that duty.
