Section 4 in Rajasthan Land Pooling Schemes Act, 2016
4. Power of appropriate authority to declare its intention to make scheme.
(1)Before making any land pooling scheme under the provisions of this Act in respect of any area, the appropriate authority in consultation with the Chief Town Planner may, by resolution, declare its intention to make such a scheme in respect of such area.(2)Within twenty one days from the date of such declaration (hereinafter referred as the declaration of intention to make a scheme), the appropriate authority shall publish it in the prescribed manner and shall submit a copy thereof along with a plan showing the area which it proposes to include in the land pooling scheme to the State Government.(3)A copy of the plan submitted to the State Government under sub-section (2) shall open to the inspection of the public during office hours at the office of the appropriate authority.
