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State of Rajasthan - Section

Section 21 in The Rajasthan Land Tax Act, 1985

21. Survey of lands.

(1)An officer specially authorised in this behalf by the State Government shall carry out survey of all lands in the area specified in the order so authorising him and, if such lands have already been surveyed, carry out re-survey of such lands for the purposes of this Act.
(2)The survey or re-survey shall be carried out in accordance with the rules made by the State Government in this behalf.