Section 23(1) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(1)If all the owners and tenants affected by [the repartition as carried out under sub-section (1) of section 21] [Substituted for the words 'the scheme of consolidation, or as the case may be, repartition as finally confirmed' by Punjab Act 25 of 1962.], agree to enter into possession of the holdings, allotted to them thereunder, the Consolidation Officer may allow them to enter into such possession forthwith or from such date ass may be specified by him.
