Section 3 in Rajasthan Land Pooling Schemes Act, 2016
3. Preparation of Land Pooling Scheme.
- Subject to the provisions of this Act or any other law for the time being in force, the appropriate authority may make one or m land pooling schemes for the area under its jurisdiction or any other area as may notified by the State Government:Provided that the State Government may in this behalf direct any appropriate authority by specific or general order to make land pooling scheme for any area in the State:Provided further that where any land pooling scheme is not made for any specific area adjacent to any land pooling scheme, the owners of the lands of such area may make request to the appropriate authority to make a land pooling scheme for such area.
