Section 21(1) in The Rajasthan Soil and Water Conservation Act, 1964
(1)After considering the objections and suggestions and the report and recommendations of the Inquiry Officer and any further report which the Board may require from him, and the comments of the District Committee, if any, the Board may sanction the draft plan with or without modifications or may reject it and direct that in lieu thereof, a fresh draft plan be prepared and submitted for its sanction:Provided that it shall submit the draft plan to the State Government for its order,-(a)where the beneficiaries of more than fifty per cent of the area of the lands included in the draft plan other than Government lands have made objections to the draft plan or part thereof; or(b)where the draft plan has been prepared in pursuance of order of the State Government under section 15.
