Section 14(3) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(3)[ Where a notification under sub-section (1) has been made in respect of a group of estates and the holding is situated in more than one estate in the group, then notwithstanding any thing contained in the Punjab Land Revenue Act, 1887, the scheme prepared by the Consolidation Officer may provide for the alteration of boundaries of such estates] [Sub-section 3 added by Punjab Act No. 15 of 1959.].
