Section 24 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
24. Certificate of transfer.
(1)The Consolidation Officer shall grant to every owner to whom a holding has been allotted in pursuance of a scheme of consolidation and to every person to whom a right is allotted under [sub-section (6)] [The word, brackets and figure were substituted for the word, brackets and figure 'sub-section (4)' by Maharashtra 19 of 1966, Section 7.] of section 21, a certificate in the prescribed form duly registered under the Indian Registration Act, 1908, to the effect that the holding has been transferred to him in pursuance of the scheme.[The Consolidation Officer may, thereupon, cause to be prepared a new record of rights in respect of the holdings so transferred and the record of rights so prepared shall be deemed to have been prepared in the Hyderabad area of the State, under the Hyderabad Record of Rights in Land Regulation, 1358 Fasli, and elsewhere, under the relevant Code.] [This portion was added by Bombay 61 of 1958, Section 3(16).](2)Notwithstanding anything contained in any law for the time being in force no stamp or registration fee shall be payable in respect of such certificate.
