Section 13(3) in Rajasthan Land Pooling Schemes Act, 2016
(3)The decision under sub-section (1) shall, in the event of a civil court passing a decree which is inconsistent therewith, be corrected, modified or rescinded in accordance with such decree as soon as practicable after such decree has been brought to the notice of the appropriate authority either by the civil court or by a person affected by such decree.
