Section 19(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)Where any development of land has been carried out in any manner specified in clauses (i) to (vi) of section 17 or any building has been erected or re-erected or any excavation has been made or.extended or any means of access has been laid to any road in contravention of the provisions of section 15, but has not been completed, the appropriate authority may serve on the owner and the person carrying out the development or the erection or re-erection of building or making or extending any excavation or laying out any means of access to a road, a notice requiring him to discontinue the same from the time of service of such notice.
