22. Power to revise arrangements made under Section 15 or Section 18.
- [(1)] [ Renumbered by section 2 of Rajasthan Act 34 of 1961 (Published in Rajasthan Gazette Part 4-A, Extraordinary dated 14.11.1961)] The [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary. dated 13.8.1957)], may, within five years from the publication of any notification under Section 20 revise any arrangement made under Section 15 or Section 18, and may for this purpose rescined or Modify any order made under Section 15 or Section 18, and direct that any one of the proceeding specified in Section 15 taken in lieu of any other of such proceedings, or that the right admitted under Section 12 be commuted under Section 16.Provided that no such arrangement shall be rescinded or modified unless previous notice has been given to the persons likely to be affected by such revision and the have been heard.(2)[ The State Government may, by notification in the Official Gazette, delegate all or any of its powers under this section to the Board of Revenue or to any authority named in such notification.] [Inserted by Clause (a) sub-section (1) of Section 5 of Rajasthan Act No. 22 of 1956 (Published in Rajasthan Gazette, Part 4-A, Extraordinary dated 16.7.1956).]
