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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in The Rajasthan Soil and Water Conservation Act, 1964

(2)A copy of the draft plan prepared by the District Committee under section 16 shall be sent to the Panchayat Samiti of the block in which the work is to be carried out. The Samiti shall consider the plan in a meeting to be called for the purpose and may, within thirty days of the receipt of the draft plan, make such objections or suggestions in writing to the Inquiry Officer as it may deem necessary.