Section 14(3) in Rajasthan Land Pooling Schemes Act, 2016
(3)Any diminution in the value of an original plot occasioned by any contravention of the provisions of sub-section (1) of this section or any condition imposed under clause (ii) of sub-section (3) of section 15 shall, notwithstanding anything contained in this Act with regard to cost of scheme, calculation of increment and contribution towards cost of scheme he taken into account in fixing the market value of such plot.
