Section 3 in The Rajasthan Soil and Water Conservation Rules, 1966
3. Procedure for declaring a beneficiary under sub-clause (ii) of clause (a) of section 2 of the Act.
- To determine a beneficiary under sub-section 2(a) (ii) of the Act, the District Soil Conservation Officer will issue a notice in Form 1 to person/s who occupy the land or who are supposed to own or hold the land and are likely to be benefited by the execution of the Plan, inviting objections within a period of 30 days of the service of the notice. Any objection/s received, will be considered by the District Soil Conservation Officer who shall decide the matter after giving an opportunity of being heard to the parties concerned. In case no objection/s are received, District Soil Conservation Officer shall finalise the proceedings and notify the same to the parties concerned under intimation to the authority which sanctions the Plan.
