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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Rajasthan - Subsection

Section 21A(1) in The Rajasthan Lands and Buildings Tax Act, 1964

(1)Any officer specially empowered by an order in this behalf by the State Government shall carry out survey of all land and buildings in the area specified in such order, or, if such lands and buildings have already been surveyed, carry out re-survey of such lands and buildings for carrying out the purposes of this Act.