Section 24A(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(1)If in pursuance of a scheme for the consolidation of holdings under this Act,-(a)any land which is evacuee property [x x x] is or has been included in any holding [or is or has been exchange for some other land] [Inserted by Rajasthan Act 23 of 1959.] which is not evacuee property then, as from the date of the coming into force of the scheme, such land shall cease to be, or as the case may be, be deemed to have ceased to be, evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.] and(b)any land which is not evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.] is or has been included in any holding [or is or has been exchanged for some other land] [Inserted by Rajasthan Act 23 of 1959.] which is evacuee property, then, as from the date of the coming into force of the scheme, such land shall be deemed to be evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.],
