Section 22 in Rajasthan Land Pooling Schemes Act, 2016
22. Duties of Land Pooling Officer.
- Within a period of twelve months from the date of his appointment, the Land Pooling Officer shall, after following the prescribed procedure, split the land pooling scheme into a preliminary scheme and a final scheme.Provided that the State Government may, by order in writing extend the said period by such further period not exceeding nine months in aggregate and any such order extending the period may be made so as to have retrospective effect.
