Section 60 in Rajasthan Land Pooling Schemes Act, 2016
60. Power of Board of Appeal to decide matters finally.
(1)After making such inquiry as it may think fit, the Board of Appeal may either direct the Land Pooling Officer to reconsider its proposals, or accept, modify, vary or reject the proposals of the Land Pooling Officer.(2)Every decision of the Board of Appeal shall be final and binding on all parties.
