Section 17(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(1)Whenever in preparing a scheme for the consolidation of holdings, it appears to the consolidation officer that it is necessary to amalgamate any road, street, lane, path, channel, [drain, tank, pasture or land reserved for common purposes] [Inserted by Rajasthan Act 23 of 1959.], he shall make a declaration to that effect, stating in such declaration that it is proposed that the rights of the public as well as of all individuals in or over the said road, street, lane, path, channel, [drain, tank, pasture or land reserved for common purposes] [Inserted by Rajasthan Act 23 of 1959.] shall be extinguished or, as the case may be, transferred to a new road, street, lane, path, channel, [drain, tank, pasture or land reserved for common purposes] [Inserted by Rajasthan Act 23 of 1959.] laid out in the scheme of consolidation.
