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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1) in Rajasthan Land Pooling Schemes Act, 2016

(1)If at any time after the final land pooling scheme comes into force, the appropriate authority is of the opinion that the regulations relating to a land pooling scheme require to be amended, it may publish the requisite draft amendment in the prescribed manner and invite suggestions or objections thereto from any person.