Section 7(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(1)Where the land-holders have applied for consolidation of their holdings and have themselves submitted a scheme therefor mutually agreed to, the Consolidation Officer shall examine the scheme in order to ascertain whether-(a)classification and valuation of lands and assessment of compensation payable for trees, wells, buildings etc. have been made correctly;(b)due provision has been made with regard to the holding of each land-holder for transfer of his encumbrances and sub-tenants having tenure right on the lands of their subtenancy;(c)repartition of lands has been made according to an equitable valuation of lands and whether her lands of an as equal a value as possible have been proposed to be given in exchange for the lands taken away from each land-holder [x x x] [omitted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.];(d)the interest of all minors, widows and absentees have been duly safe-guarded [and] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.](e)[ in the case of unallotted evacuee land, the original soil classification has, as far as possible, been taken into consideration and separate blocks of such land have been made as specified in sub-rule (2) of rule 5.] [Added by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]
