Section 63 in Rajasthan Land Pooling Schemes Act, 2016
63. Decision of Land Pooling Officer to be final in certain matters and modification of Scheme in view of decision in appeal.
(1)Where no appeal has been presented under section 55 in respect of a matter arising out of clause (iii), clause (iv), clause (vi), clause (vii), clause (viii) or clause (x) of sub-section (4) of section 23, the decision of the Land Pooling Officer shall be final and binding on the parties.(2)The Board of Appeal shall send a copy Of its decision in appeal to the Land Pooling Officer who shall, if necessary, make any modification in the scheme in accordance with such decision and shall forward the final scheme together with a copy of his decision under section 23 and a copy of the decision of the Board of Appeal in appeal to the State Government for the sanction of the final scheme.Chapter-6 Supplemental and Miscellaneous Provisions
