Section 6 in Rajasthan Urban Land (Certification of Titles) Act, 2016
6. Notice of survey.
- Before entering on any land or premises for the purposes of survey, the officer conducting the survey shall cause a notice in writing under his hand to be served on the owner or occupier of the land or premises about to be surveyed and on the owners or occupiers of coterminous lands or premises, calling upon them to attend either personally or by an authorized agent on such land or premises before him or before such officer as may be authorized by him in that behalf within a specified time (which shall not be less than three days after the service of such notice) for the purpose of pointing out boundaries and of affording such information as may be needed for the purposes of this Act, and every person on whom such notice may be served shall be bound to attend as required by the notice and to give any information which may be required so far as he may be able to give it.
