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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(5)(ii) in Rajasthan Land Pooling Schemes Act, 2016

(ii)If there is any difference of opinion between the Land Pooling Officer and the appropriate authority as to whether a modification made by the Land Pooling Officer is of substantial nature or not, the matter shall be referred by the appropriate authority to the State Government whose decision shall be final.