Section 53(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)The appropriate authority shall complete all the works provided in a final scheme within the period specified in the final scheme by the Land Pooling Office r.Provided that in exceptional circumstances on an application by the appropriate authority, the State Government may by an order in writing specifying those circumstances, grant to the appropriate authority in this behalf further extension of time as it may deem fit.
