Section 74(3) in Rajasthan Land Pooling Schemes Act, 2016
(3)The State Government may at anytime by notification in the Official Gazette, repeal wholly or in part or modify any regulation made by the appropriate authority provided that before taking any action under the sub-section the State Government shall communicate to the authority the ground on which it proposes to do so, fix a reasonable period for the appropriate authority to show cause against the proposal and consider the explanation and objections if any, of the appropriate authority.
