Section 13(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)Where there is a disputed claim as to the ownership of any piece of land included in an area in respect of which a declaration of intention to make a scheme has been made and any entry in the record of rights or mutation register relevant to such disputed claim is inaccurate or inconclusive, an enquiry may be held on an application being made by the appropriate authority or the Land Pooling Officer at any time prior to the date on which the Land Pooling Officer draws up the preliminary scheme under section 22 by such officer as the State Government may appoint for the purpose of deciding as to who shall be deemed to he owner for the purposes of this Act.
