Section 29(1) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(1)If the holding of an owner included in a scheme of consolidation which has come into force under Section 22 is burdened with a * * * mortgage, debt or other encumbrance [other than a lease] [These words were inserted, by Bombay 69 of 1953, Section 10 (2).] such * * * mortgage, debt or other encumbrance shall be transferred therefrom and attach itself to the holding allotted to him under the scheme or to such part of it as the Consolidation Officer may, subject to any rules made under Section 37, appoint; and the [**] [The word 'lease' was deleted, by Bombay 69 of 1953, Section 10 (1).] mortgagee, creditor or other encumbrancer, as the case may be, shall exercise his rights accordingly.
