Section 33(6) in Rajasthan Land Pooling Schemes Act, 2016
(6)After receiving the objections under sub-section (5), the State Government may, after consulting the appropriate authority and after making such inquiry, as it may think fit. by notification-(i)appoint a Land Pooling Officer and thereupon the provisions of this Chapter shall, so far as may be, apply to such draft modification as if it were a draft scheme sanctioned by the State Government, or(ii)make the modification as such or with or without condition, or(iii)refuse to make the modification.
