Section 7(2) in Rajasthan Land Pooling Schemes Act, 2016
(2)The local authority shall give its consent under sub-section (1) within the one month and if such consent is not given within this period, the appropriate authority shall presume that the local authority has no objection to the provisions of the draft scheme:Provided that where the local authority conveys its refusal to give consent to the draft scheme within the prescribed period or where there is a difference of opinion between the appropriate authority and the local authority with regard to the draft scheme, the matter shall he referred by the appropriate authority to the State Government for decision and the decision of the State Government shall be final.
