Section 7 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
7. Repartition.
- The Consolidation Officer shall after obtaining the advice of the landowners of the estate or estates concerned, carry out repartition in accordance with the scheme of consolidation of holdings confirmed under section 20, and shall prepare the following repartition papers :-(i)a map of village showing all the existing field numbers, recognised roads, and irrigation channels and areas assigned for public purposes, such as burial grounds, disposal of animal carcasses, ponds or grazing areas, etc., with new field numbers superimposed upon it in red lines or other markings ;(ii)another similar village map exhibiting the position emerging as a result of repartition ;(iii)a statement showing the names of the owners of holdings, with particulars of field numbers, shares, class of land, tenure, area, assessment and encumbrances, if any, after getting the record-of-rights up-to-date :(iv)a statement showing the names of owners with particulars of all different rights possessed by each individually ;(v)a statement showing the compensation payable by or to an owner in order to adjust differences in the value of land exchanged under section 15 of the Act or due to the existence of wells, trees, etc., under sub-section (4) of section 17 ;(vi)a statement showing the names of occupants or holders to whom the new consolidated holdings are allotted with particulars of field number, shares, class of land, tenure area, assessment and encumbrances, if any ; and(vii)such other papers as may be considered expedient by the Settlement Officer (Consolidation) in this behalf.
