Section 43A in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
43A. [ Close of consolidation operations. [Re-numbered and added by Rajasthan Act 12 of 1969.]
- [(1)] As soon as may be after the landholders and tenants have entered into possession of their new holdings in accordance with the provisions of section 23, the State Government shall issue a notification in the Official Gazette to the effect that the consolidation operations have been closed in that area and the area shall then cease to be under consolidation operations.](2)[ On the issue of a notification under sub-section (1), all applications and proceedings pending before the Consolidation Officer shall be transferred to the Sub-Divisional Officer of the Sub-Division in which the consolidation operations thus closed were being carried out, and all appeals pending before the Settlement Officer (Consolidation) shall be transferred to the Collector, and such Sub-Divisional Officer and such Collector shall have and exercise the same powers as were exercised by the Consolidation Officer and the Settlement Officer (Consolidation), respectively.] [Substituted by Rajasthan Act 27 of 1957.]
