Section 33(3) in Rajasthan Land Pooling Schemes Act, 2016
(3)The draft modification published under sub-section (2) shall state every modification proposed to be made in the scheme and if any such modification relates to a matter specified in any of the clauses (i) to (viii) of sub-section (1) of section 6, the draft modification shall also contain such other particulars as may be prescribed.
