Section 30 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
30. Suspension of partition proceedings during currency of consolidation proceedings.
- After a notification under sub-section (1) of section 14 has issued, no proceedings regarding the partition of land in any area which will be affected by the scheme of consolidation shall be commenced, and any such proceedings, then pending, shall remain in abeyance during the pendency of the consolidation proceedings.
