Section 17 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
17. Amalgamation of public roads, etc. within scheme for consolidation of holdings.
(1)Whenever in preparing a scheme for the consolidation of holdings, it appears to the consolidation officer that it is necessary to amalgamate any road, street, lane, path, channel, [drain, tank, pasture or land reserved for common purposes] [Inserted by Rajasthan Act 23 of 1959.], he shall make a declaration to that effect, stating in such declaration that it is proposed that the rights of the public as well as of all individuals in or over the said road, street, lane, path, channel, [drain, tank, pasture or land reserved for common purposes] [Inserted by Rajasthan Act 23 of 1959.] shall be extinguished or, as the case may be, transferred to a new road, street, lane, path, channel, [drain, tank, pasture or land reserved for common purposes] [Inserted by Rajasthan Act 23 of 1959.] laid out in the scheme of consolidation.(2)The declaration in sub-section (1) shall be published in the area concerned in the prescribed manner alongwith the draft scheme referred to in section 19.(3)Any member of the public or any person having any interest or right, in addition to the right of public highway, in or over the said road, street, lane, path, channel [drain, tank, pasture or land reserved for common purposes] [Inserted by Rajasthan Act 23 of 1959.] or having any other interest or right which is likely to be adversely affected by the proposal may, within thirty days after the publication of the declaration under sub-section (1), state to the Consolidation Officer in writing his objection to the proposal, the nature of such interest or right and the manner in which it is likely to be adversely affected and the amount and the particulars of his claim to compensation on account of the extinction or diminution of the right of public highway over such road, street, lane, path, channel [drain, tank, pasture or land reserved for common purposes] [Inserted by Rajasthan Act 23 of 1959.] shall be entertained.(4)The consolidation officer shall, after considering the objections if any, made to the proposal, submit it with such amendments, if any, as he may consider necessary to the Settlement Officer (Consolidation) together with the objections received, his recommendations thereon and a statement of the amounts of compensation, if any, which in his opinion are payable and of the persons by whom and the persons to whom such compensation is payable. The decision of the Settlement Officer (Consolidation) on the proposal and regarding the amount of compensation and the persons by whom such compensation, if any, is payable, shall, subject to any modification made by the State Government, be final.
