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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in Rajasthan Land Pooling Schemes Act, 2016

(3)Where a claim under sub-section (2) is received by the appropriate authority, it shall, after giving the owner reasonable opportunity of being heard, assess the amount of compensation and offer it to the owner.