Section 11 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
11. Eviction.
- The Consolidation Officer shall serve a notice on the person or persons liable to eviction under sub-section (2) of section 23, requiring him within fifteen days of the receipt of the notice to vacate the land. If such notice is not complied with within the time specified therein, the Consolidation Officer may exercise the powers of a Revenue Officer under the Revenue Law in force in the area, for the purpose of putting in physical possession of the holding the person entitled thereto.
