Section 5(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(2)[ In classifying lands for purpose of consolidation and fixing the exchange ratio for conversion of one class of land into another, and evaluating the lands the Consolidation Officer shall ensure that lands were placed in the same soil class by the Settlement Officer while acting under section 150 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) and the rules made thereunder, are not arbitrarily valued differently.] [Inserted by Notification No. F. 11(126) Revenue B/Gr. 1/62, dated 21-12-1964, published in Rajasthan Gazette Part IV-C, dated 8-4-1965.][[(3)] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] In preparing such scheme the Consolidation Officer shall in respect of unallotted evacuee land, take into consideration, as far as possible, the original classification of soil and shall make separate blocks of such land chahi, barani, bhud etc. in the locality in which the major portion of evacuee land originally existed.]
