Section 37 in Rajasthan Land Pooling Schemes Act, 2016
37. Compensation when scheme is modified.
- If at any time after the date on which the scheme has come into force, such scheme is varied, any person who has incurred any expenditure for the purpose of complying with such scheme shall be entitled to be compensated by the appropriate authority for the expenditure, if such expenditure is rendered abortive by reason of the modification in such scheme.
