Section 3A in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
3A. [ Notice to Custodian of Evacuee Property. [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]
- The Consolidation Officer shall also serve on the Regional Settlement Commissioner-cum-Custodiari of Evacuee Property a notice of the intention to make a scheme under sub-section (2) of section 14.]
