Section 29 in Rajasthan Land Pooling Schemes Act, 2016
29. Effect of preliminary scheme.
- On the day on which the preliminary scheme comes into force,-(i)all lands required by the appropriate authority shall, unless it is otherwise determined in such scheme, vest absolutely in the appropriate authority free from all encumbrances;(ii)all rights in the original plots which have been re-constituted into final plots shall determine and the final plots shall become subject to the rights settled by the Land Pooling Officer.
