Section 19(4) in Rajasthan Land Pooling Schemes Act, 2016
(4)If a notice under sub-section (1) is not complied forthwith, the appropriate authority or any officer authorized by it in this behalf, as the case may be, may seal the property, and require a police officer to remove such person and other workmen from the land with his assistance and such police officer shall comply with such requisition.
