Section 21 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
21. Re-partition.
(1)The Consolidation Officer shall, after consulting the landholders and tenants in the area concerned, carry out re-partition of holdings in accordance with the scheme of consolidation of holdings confirmed under section 20; and the boundaries of the holdings as demarcated shall be shown on the map which shall be published in the prescribed manner in the area concerned.(2)Any person aggrieved by the re-partition may file a written objection within 20 days of such publication before the Consolidation Officer.(3)The Consolidation Officer shall, if he does not reject the objection, give a public notice thereof [in the prescribed manner] [Substituted Rajasthan Act 12 of 1969.] for the giving of a public notice under sub-section (2) of section 5, inviting all persons likely to be affected thereby to appear before him and show cause against the objection on a date appointed for the purpose.(4)On the date so appointed, the Consolidation Officer, after hearing all such persons as may appear in response of the notice given under sub-section (3), pass such order on the objection as he considers proper.(5)Any person aggrieved by the order of the Consolidation Officer under sub-section (4) may, within 30 days of the passing thereof, file an appeal before the Settlement Officer (Consolidation), who shall, after hearing the appellant, if present, pass such order thereon as he considers proper:Provided that the order appealed from, shall not be varied or reversed without affording the persons likely to be affected by such variation or reversal an opportunity of being heard.
