Section 15(3) in Rajasthan Land Pooling Schemes Act, 2016
(3)On an application having been duly made under sub-section (1) and on payment of the development charge or betterment charges or any other charges, if any, as may be assessed, the 'appropriate authority with the approval of the Land Pooling Officer appointed under section 21 may-(i)pass an order-(a)granting permission unconditionally; or(b)granting permission subject to such conditions as it may think necessary to impose; or(c)refusing permission;(ii)without prejudice to the generality of clause (a) impose conditions-(a)to the effect that the permission granted is only' for a specified period and after the expiry of that period, the land shall be restored to its previous condition or the use of the land so permitted shall be discontinued; or(b)for regulating the development or use of any land under control of the applicant or for the carrying out of works on any such land as may' appear to the appropriate authority expedient.
