Section 18(3) in Rajasthan Land Pooling Schemes Act, 2016
(3)Any person aggrieved by such notice may. within such period and in such manner, as may he prescribed,-(i)apply for permission under section 15 for the retention on the land of any building or works or for the continuance of any use of tho land, to which the notice relates; or(ii)appeal to the State Government.
