Section 5(2) in Rajasthan Land Pooling Schemes Act, 2016
(2)If the appropriate authority fails to make the declaration of intention to make scheme within sixty days from the date of direction made under sub-section (1), the State Government may, by notification in the Official Gazette, appoint an officer to make an submit the draft scheme for the area to the State Government after a notice regarding it making has been duly published as aforesaid and thereupon the provisions of this shall, as far as may be applicable, apply to the making of such a scheme.
