Section 6 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
6. Draft Scheme of consolidation to be explained to the persons effected thereby.
- [(1)] [Inserted, renumbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] In addition to publication under the provisions of rule 4, the draft scheme of consolidation shall be read over and explained by the Consolidation Officer to the persons likely to be affected thereby specially collected for the purpose. If any [land-holder or tenant] [Inserted., renumbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] desires to have a copy of the proposed consolidation scheme, it may be supplied to him or her, as the case may be, on payment of the prescribed fee.(2)[ A copy of the proposed consolidation scheme shall be sent to the Regional Settlement Commissioner-Custodian of Evacuee Property free of charge for his information and for sending such representative to watch his interest, as may consider necessary] [Inserted., renumbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.].
