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

State of Rajasthan - Subsection

Section 4(5) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(5)The survey ordered under sub-section (1) shall be conducted in the prescribed manner by such officers and servants as are appointed by the State Government for the purpose and after such appointment such officers and servants shall be the officers and servants conducting survey.