Section 9(3) in Rajasthan Land Pooling Schemes Act, 2016
(3)Where under clause (xii) of sub-section (1) of section 6, purpose to which buildings or specified areas may not be appropriated or uses have been specified, the buildings shall cease to be used for a purpose other than the purposes specified in the scheme within such time as may be specified in the final scheme and the person affected by the provision shall be entitled to compensation from the Appropriate Authority in the manner and according to the method as may be prescribed:Provided that in ascertaining such compensation the time within which the person affected was permitted to change the use shall be taken into consideration.
