Section 26(1) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(1)During the continuance of the consolidation proceedings the Consolidation Officer shall exercise and discharge the functions of a revenue officer under Chapter IX of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), [* * * * *] [The words and figures 'or under Chapter X by the Madhya Pradesh Land Revenue Code, 1954 or as the case may be under Chapter VIII of the Hyderabad Land Revenue Act, 1931, Fasli', were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.],the Mamlatdars' Courts Act, 1906 (Bombay II of 1906), and the [relevant tenancy law] [These words were substituted for the words and figures, 'Bombay Tenancy Act, 1939', by Bombay 61 of 1958, Section 3 (17).]; and no revenue officer other than the Consolidation Officer shall take any proceedings under any of the said Acts in respect of any holding or land for the consolidation of which a notification has been issued under Section 15.
