Section 38 in Rajasthan Land Pooling Schemes Act, 2016
38. Apportionment of costs of scheme withdrawn or not sanctioned.
- In the event of a land pooling scheme being withdrawn or sanction to a preliminary scheme being refused by the State Government, the State Government may direct that the costs of the scheme shall be borne by the appropriate authority or be paid to the appropriate authority by the owners concerned in such proportion as the State Government may in each case determine.
