Section 43A(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(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.]
