Section 24(2) in The Punjab Security of Land Tenures Act, 1953
(2)Where after the declaration of the surplus area of any person and before the utilization thereof, his land has been subjected to the process of consolidation, the officers referred to in sub-section (1) shall be competent to separate the surplus area of such person out of the area of land obtained by him after consolidation.] [Section 24-A inserted by Punjab Act 14 of 1962, section 9.]
