Section 11 in Rajasthan Land Pooling Schemes Act, 2016
11. Vesting of land in appropriate authority.
(1)Where a draft scheme has been sanctioned by the State Government under sub-section (2) of section 10, (hereinafter in this section, referred to as 'the sanctioned draft scheme'), all lands required by the appropriate authority for the purposes specified in clauses (iii), (vi), (vii) or (vhi) of sub-section (1) of.section f> shall vest absolutely in the appropriate authority free from all encumbrances.(2)Nothing in sub-section (1) shall affect any right of the owner of the land vesting in the appropriate authority under that sub-section.(3)The provisions of section. 31 & 32 shall mutatis mutandis apply to the sanctioned draft scheme as if the sanctioned draft scheme were a preliminary scheme.
