Section 29(3) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)Notwithstanding anything contained in Section 21, the Consolidation Officer shall, in the prescribed manner, put any [] [The word 'lessee' was deleted, by Bombay 69 of 1953, Section 10 (1).] mortgagee or other encumbrancer entitled to possession into possession of the holding to which his * mortgage or other encumbrance has been transferred under sub-section (1).
