Section 5 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
5. Every such scheme of consolidation shall contain the following particulars.
-(i)a statement of classification of land for the purpose of consolidation and the exchange ratio for conversion of one class into another ;(ii)a statement of valuation of lands, wells, trees, etc, to be exchanged showing the compensation to be given or received by the holders concerned ;(iii)a brief statement as to the action, if any, taken in pursuance of sections 17 and 18 of the Act ; and(iv)such other particulars as may be considered expedient by the Settlement Officer in this behalf.
