Section 9(2) in Rajasthan Land Pooling Schemes Act, 2016
(2)For the purpose of sub-section (1), a draft scheme may contain proposals-(i)to form a final plot by the reconstitution of an original plot by alteration of its boundaries, if necessary;(ii)to form a final plot from an original plot by the transfer wholly or partly the adjoining lands;(iii)to provide, with the consent of the owners, that two or more original plots each of which is held in ownership in severally or in joint ownership, shall hereafter, with or without alteration of boundaries, be held in ownership in common as a reconstituted plot;(iv)to allot a final plot to any owner dispossessed of land in furtherance of scheme; and(v)to transfer the ownership of an original plot from one person to another.
