Section 29(1) in The Rajasthan Soil and Water Conservation Act, 1964
(1)If the Board is satisfied that for the purpose of executing any plan, it is necessary that temporary possession of any waste land should be taken, it may by order in writing direct the Collector to take temporary possession of such land on behalf of the State Government on such date as may be specified in this order:Provided that no such order shall be made under this sub-section unless notice has been given to all persons interested in such land and they have been given a reasonable opportunity of being heard.
