Section 24 in Rajasthan Land Pooling Schemes Act, 2016
24. Certain decisions of Land Pooling Officer to be final.
- Except in matters arising out of clauses (iii), (iv), (vi), (vii), (viii) and (x) of sub-section (4) of section 23. every decision of the Land Pooling Officer shall be final and conclusive and binding on all parties including the appropriate authority.
