Section 28 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
28. Rights in holdings.
- Every owner to whom a holding is allotted in pursuance of a scheme of consolidation shall [save otherwise provided in Section 29A] [These words, figures and letter were inserted by Bombay 69 of 1953, Section 9.] have the same rights in such holding as he had in his original holding:Provided that, nothing in this section shall apply to any person to whom a holding has been allotted under the provisions of sub-section (4) of section 21.
