Section 7(4) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(4)Where any land-holder or land-holders submit objections to the scheme published under sub-rule (2) [or the Regional Settlement Commissioner-cum-Custodian of Evacuee Property objects thereto under sub-rule (2A)] [Added by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] the Consolidation Officer shall visit the village after giving reasonable notice of his visit to the land-holders [and to the Regional Settlement Commissioner-cum-Custodian of Evacuee Property] [Added by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] and hold a meeting of all the land-holders, [and the representative of the Regional Settlement Commissioner-cum-Custodian of Evacuee Property, if nominated] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] hear the objections received and, after such local inspection of fields as he may deem necessary, re-examine the scheme in the light of the objections heard, and may modify it as he may deem proper.
