Section 32(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)On and after the date on which the preliminary scheme comes into force, the appropriate authority shall, after giving the prescribed notice and in accordance with the provisions of the scheme-(i)remove, pull down, or alter any building or other work in the area included in the scheme which is such as contravenes the scheme or in the erection or carrying out of which any provision of the scheme has not been complied with;(ii)execute any work which it is the duty of any person to execute under this scheme in any case where it appears to the appropriate authority that.delay in the execution of the work would prejudice the efficient operation of the scheme.
