Section 23(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(1)If all the landholders and tenants affected by the scheme of consolidation or, as the case may be, re-partition, as finally confirmed, agree to enter into possession of the holdings allotted to them thereunder, the Consolidation Officer may allow them to enter into such possession forthwith or from such date as may be specified by him.
