Section 54(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)An appropriate authority may for the purpose of making or execution of a land pooling scheme borrow moneys and if the appropriate authority is a local authority the money shall be borrowed in accordance with the provisions of the Act under which the local authorities constituted or if such Act does not contain any provision for such borrowing, then in accordance with the approval of the State Government.
