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State of Rajasthan - Section

Section 30 in Rajasthan Land Pooling Schemes Act, 2016

30. Manner of resolution of grievances after sanctioning schemes.

(1)In case where the final plot is allotted in joint ownership in the sanctioned preliminary or final scheme, then on application by any of the joint owners, being made to the committee constituted under sub-section (2), the committee shall give a notice to all the concerned and after giving them an opportunity of being heard. It shall, with respect to such final plot define and decide the share of the joint holders and demarcate the area that may be allotted to each of them. The decision of the committee in this regard shall be deemed to be the part of the scheme sanctioned under section 27.
(2)The committee shall consist of the following members, namely,-
(i) Secretary incharge of Urban Development andHousing Department - Chairperson,
(ii) Chief Town Planner, Rajasthan - Member-Secretary, and
(iii) Executive Head of the appropriateauthority - Member.
Explanation. - For the purpose of this sub-section, "Secretary incharge means the the Secretary incharge of the department and includes the Additional Chief Secretary oi the Principal Secretary when he is incharge of the department.