Section 15 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
15. Putting the encumbrancer in possession.
- If the lessee, mortgagee or other encumbrancer appears to the Consolidation Officer to be entitled to possession of holding under section 25 the Consolidation Officer shall issue a notice to the [land- holder] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] to show cause within fifteen days of receipt of the notice why the lessee, mortgagee or other encumbrancer, as the case may be, should not be put in possession, of such holding. If the [land-holder] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] fails to show cause or if the Consolidation Officer is satisfied that the cause shown by the owner is not adequate, he shall put the lessee, mortgagee or other encumbrancer, as the case may be, into possession of the holding and the record of rights in respect of the holding shall be corrected accordingly.
