Section 4 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
4. Declaration of lake boundaries and protected area.
(1)The State Government may, by notification in the Official Gazette, either suo-motu on the basis of information available with it or on the recommendation of the Authority, declare and specify -(i)the boundaries of a lake; and(ii)a geographical area around a lake to be the protected area.(2)Any person aggrieved by the notification under subsection (1) may, within two months from the date of publication of such notification in the Official Gazette, file his objections or suggestions in the prescribed manner before the State Government.(3)On the expiry of the period specified in sub-section (2), the State Government may, after considering the objections and suggestions received by it under sub-section (2), either withdraw or modify the notification issued under sub-section (1) or reject the objections or suggestions, as the case may be, and the decision of the State Government shall be final.(4)The notification issued under this section shall prevail notwithstanding any other Rajasthan law for the time being in force.
