Section 7(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)Not later than nine months from the date of declaration of intention, the appropriate authority shall, with the prior consent of the local authority in whose jurisdiction the land under the proposed scheme falls, make a draft scheme for the area in respect of which the declaration was made and publish the same in the Official Gazette along with the draft regulations in the manner as may be prescribed and shall also publish a public notice stating that the draft scheme in respect of such area has been made and at what place and time a copy thereof shall be available for inspection by public and shall also state that copies thereof or any extract there from certified to ho correct, shall be available for sale to the public at a reasonable price:Provided that the State Government may, on application made by the appropriate authority from time to time, by notification in the Official Gazette, extend the period specified in this sub-section by such period not exceeding three months as may be specified in the notification.
