Section 26(1) in The Maharashtra 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, [or under Chapter X of the Madhya Pradesh Land Revenue Code, 1954, or as the case may be, under Chapter VIII of the Hyderabad Land Revenue Act, 1317 Fasli] [This portion was inserted by Bombay 61 of 1958, Section 3(1).] the Mamlatdars' Courts Act, 1906, and the [relevant tenancy law] [These words were substituted for the words ind figures 'Bombay Tenancy Act, 1939' by Bombay 61 of 1958.]; 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 which a notice under section 15A has been given.] [This portion was substituted for the words and figures 'for the consolidation of which a notification has been issued under section 15' by Maharashtra 19 of 1966, Section 8.]
