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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3) in Rajasthan Land Pooling Schemes Act, 2016

(3)As soon as the State Government sanction the preliminary scheme, the Land Pooling Officer shall thereafter prepare and submit to the State Government the scheme in accordance with the provisions of sub-section (4).