Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(4)(ii) in Rajasthan Land Pooling Schemes Act, 2016

(ii)Where permission is granted on an application referred to in clause (i) of sub-section (3), the notice shall not take effect and where such permission is granted for tho retention only of some building or works or for the continuance of use of only a part of the land, such notice shall not take effect regarding such building or works or such part of the land, but shall have full effect regarding other buildings or works or other parts of the land.