Section 2(c) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(c)"Consolidation of Holdings" means the amalgamation and the re-distribution of all or any of the lands in an area, or in any part of an area, [x x x] [Omitted by Rajasthan Act 23 of 1959.] so as to make the holdings in such area or part more compact;
