Section 23(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)In a preliminary scheme, the Land Pooling Officer shall,-(i)after giving notice in the prescribed manner and in the prescribed form to the ' persons affected by the scheme, define and demarcate the areas allotted to, or earmarked for, any public purpose, or for a purpose of the appropriate authority and the final plots;(ii)after giving notice as aforesaid, determine in a case in which a final plot is to e allotted to persons in ownership in common, the shares of such person-,(iii)provide for the total or partial transfer of any right in an original plot to a final plot or provide for the transfer of any right in an original plot in accordance with provisions of section 45;(iv)determine the period within which the works provided in the scheme shall be completed by the appropriate authority.
