Section 14(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(1)With the object, of consolidating holdings in any area for the purpose of better cultivation of lands therein, the State Government may, of its own motion or on application made in this behalf, declare, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.] and by publication in the prescribed manner, in the area concerned, its intention to make a scheme for the consolidation of holdings in such area.
