Section 34 in Rajasthan Land Pooling Schemes Act, 2016
34. Modification of land pooling scheme for land allotted for public purpose.
- If at any time after the final land pooling scheme comes into force, the appropriate authority is of the opinion that the purpose for which any land is allocated in such scheme under clause (xi) of sub-section (1) of section 6 requires to be changed to any other purpose specified in any of the clauses of the said sub-section, the appropriate authority may make such change after following the procedure relating to amendment of regulations, specified in section 36 as if such change were an amendment of regulations.
