Section 3 in The Assam Consolidation of Holdings Act, 1960
3. Declaration for preparation of a scheme of consolidation.
- The State Government may, at any time (a) on the representation of owners desiring consolidation of lands in any area, or (b) on its own motion, declare by notification in the official Gazette that a scheme for consolidation of holdings shall be prepared for the area specified in the notification and shall appoint a Consolidation Officer :Provided that the State Government shall have the power to cancel such notification at any time before enforcement of such scheme.
