Section 12 in Rajasthan Urban Land (Certification of Titles) Act, 2016
12. Record of survey to be sent to the concerned urban body or the authority or department of the State Government.
(1)As soon as may be, after completion of survey operations in any urban area, the officer incharge of survey shall send all maps, registers and other documents including files on which decisions were recorded and other papers connected with survey to such urban body in whose local area the survey was conducted or to such other authority or department of the State Government as the State Government may specify by general or special order for safe custody of record of survey.(2)If the State Government is satisfied with the survey and approves it, the fact of such satisfaction and approval shall be notified in the Official Gazette.
