Section 9(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)In the draft scheme referred to in sub-section (2) of section G, the size and shape of every plot shall be determined, so far as may be, to render it suitable for building purposes, and where a plot is already built upon, to ensure that the building, as far as possible complies with the provisions of the scheme as regards open spaces.
