Section 21(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(1)The Consolidation Officer shall, after consulting the landholders and tenants in the area concerned, carry out re-partition of holdings in accordance with the scheme of consolidation of holdings confirmed under section 20; and the boundaries of the holdings as demarcated shall be shown on the map which shall be published in the prescribed manner in the area concerned.
