Section 15(6) in Rajasthan Land Pooling Schemes Act, 2016
(6)If the appropriate authority does not communicate to grant or refuse permission to the applicant within sixty days from the date of receipt of his application or within sixty days from the date of reply from the applicant in respect of any requisition made by the appropriate authority, whichever is later, such permission shall be deemed to have been granted to the applicant on the date immediately following the date of expiry of the aforesaid period.
