Section 12(1) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(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.
