Section 29 in The Rajasthan Soil and Water Conservation Act, 1964
29. Order for taking possession of waste land.
(1)If the Board is satisfied that for the purpose of executing any plan, it is necessary that temporary possession of any waste land should be taken, it may by order in writing direct the Collector to take temporary possession of such land on behalf of the State Government on such date as may be specified in this order:Provided that no such order shall be made under this sub-section unless notice has been given to all persons interested in such land and they have been given a reasonable opportunity of being heard.(2)The order shall be made in such form, and brought to the notice of the person or persons interested in land in such manner, as may be prescribed.(3)On the date specified in the order, the Collector or any other officer authorised by him shall enter upon and take possession of the land on behalf of the State Government.
