Section 5(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)Notwithstanding anything contained in this Act, the State Government may, in respect of any appropriate authority, after making such enquiry, as deems necessary, direct that appropriate authority to make and submit for its sanction draft scheme in respect of any area in regard to which a scheme may be made after a notice regarding its making has been duly published in the prescribed manner.
