Section 52(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)The appropriate authority shall be competent to make any agreement with any person in respect of_any matter which is to be provided for in a land pooling scheme, subject to the power of the State Government to modify or disallow such agreement and unless it is otherwise expressly provided therein, such agreement shall take effect on and after the day on which the land pooling scheme comes into force.
