Section 25 in Rajasthan Land Pooling Schemes Act, 2016
25. Power of Land Pooling Officer to split up Draft Scheme into separate sections.
(1)After a Land Pooling Officer has been appointed under section 21, the appropriate authority may apply to him to split up the draft scheme into different sections and to deal with each section separately as if such section were a separate draft scheme.(2)On receipt of an application under sub-section (1), the Land Pooling Officer may, after making such inquiry as he thinks fit, split up the draft scheme into sections.(3)The provisions of this Act and tho rules made thereunder shall, so far as may be, apply to each of such sections as if it were a separate draft scheme.
