Section 16 in Rajasthan Land Pooling Schemes Act, 2016
16. Power to revoke or modify permission to develop.
(1)If it appears to the appropriate authority that it is necessary or expedient having regard to the land pooling scheme prepared or under preparation and to any other material consideration, that any permission granted under this Act should be revoked or modified, it may, after giving a reasonable opportunity of being heard to the person in whose favour the permission has been granted, by an order revoke or modify the permission to such extent as appears it to be necessary.(2)When permission is revoked or modified by an order made under sub-section (1), the owner may, within such time and in such manner, as may be prescribed, claim compensation for the expenditure incurred in carrying out any work in accordance with such permission and which has been rendered abortive by the revocation or modification of permission.(3)Where a claim under sub-section (2) is received by the appropriate authority, it shall, after giving the owner reasonable opportunity of being heard, assess the amount of compensation and offer it to the owner.(4)If the owner does not accept the compensation offered under sub-section (3), and gives notice, within such time as may be prescribed, of such refusal, the appropriate authority shall refer the matter for the adjudication to such authority as may be prescribed and the decision of the such authority shall be final and binding on the owner and the appropriate authority.
