Section 15(4) in Rajasthan Land Pooling Schemes Act, 2016
(4)The appropriate authority in considering the application for permission shall ensure that it is in conformity with the provisions of the land pooling scheme prepared or under preparation under this Act and where the development or any modification is likely in the opinion of the appropriate authority to interfere with the operation of the land pooling scheme or to be prejudicial to planned development, or any plan of the local authority, the appropriate authority may refuse such permission.
