Section 4 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
4. [ Formation of Village Advisory Committee. [Substituted by Notification No. F. 6(286) Revenue A/55 dated 30-8-1957, published in Rajasthan Gazette Part IV-C, dated 19-9-1957.]
- After the notification and publication of intention to make a scheme under sub-section (1) of section 14, [and the service of a notice under rule 3A] the Consolidation Officer shall visit each of the villages concerned after giving a reasonable notice of his visit to the land-holders and tenants thereof [and the Regional Settlement Commissioner-cum-Custodian of Evacuee Property] [Added, inserted and re-numbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] and form a Village Advisory Committee consisting of persons not less than five specially chosen by him for the purpose from among the land-holders and tenants concerned and after having considered the views of the aforesaid Advisory Committee shall prepare a scheme for the consolidation of holdings of the village].
