Section 30A(1) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(1)After a notification under sub- section (1) of section 14 has issued and during the pendency of consolidation proceedings no landowner upon whom the scheme will be binding shall have power without the sanction of the Consolidation Officer to cut trees from, and erect buildings or other structures upon, any portion of his original holding included in the scheme.
