Section 19(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(1)When the draft scheme of consolidation is ready for publication, the consolidation officer shall publish it in the prescribed manner in the area concerned. Any person likely to be affected by such scheme shall, either individually or collectively, within [forty five days] [Substituted by Rajasthan Act 23 of 1959.] of the date of such publication communicate in writing to the Consolidation Officer any objections relating to the scheme. The Consolidation Officer shall, after considering the objections, if any, received submit the scheme with such amendments, as he considers to be necessary together with his remarks on the objections to the Settlement Officer (Consolidation).
