Section 6(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(2)[ A copy of the proposed consolidation scheme shall be sent to the Regional Settlement Commissioner-Custodian of Evacuee Property free of charge for his information and for sending such representative to watch his interest, as may consider necessary] [Inserted., renumbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.].
