Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(1)The State Government may, whenever it thinks fit, order, by notification in the Official Gazette, that a survey shall be made of any urban area within the State or any part thereof and such urban area or. as the case may be, part thereof shall thereupon be deemed to be under survey.