Section 53 in Rajasthan Land Pooling Schemes Act, 2016
53. Execution of works in final scheme by appropriate authority.
(1)The appropriate authority shall complete all the works provided in a final scheme within the period specified in the final scheme by the Land Pooling Office r.Provided that in exceptional circumstances on an application by the appropriate authority, the State Government may by an order in writing specifying those circumstances, grant to the appropriate authority in this behalf further extension of time as it may deem fit.(2)If the appropriate authority fails to complete all the works within the specified period or within the period extended under sub-section (1), the State Government may, notwithstanding anything contained in sub-section (1), require the appropriate authority to complete the works within such further period as it may consider reasonable or appoint an officer to complete such works at the cost of the appropriate authority and recover the cost from the appropriate authority in the prescribed manner.
