Section 52(2) in Rajasthan Land Pooling Schemes Act, 2016
(2)Such agreement shall not in any way affect the duties of the Land Pooling Officer .as described in Chapter 4 or the rights of third parties but it shall be binding on the parties to the agreement notwithstanding any decision that may be passed by the Land Pooling Officer:Provided that if the agreement is modified by the State Government, either party shall have the option of avoiding it, if it so elects.
