Section 5 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
5. Determination and revision of standard area.
(1)The State Government shall, after considering the objections, if any, received within three months of the date of publication of the notification under sub-section (2) of section 4 in the area concerned and making such further inquiry as it may deem fit, determine the standard area for each class of land in such notified area.(2)The State Government may, at any time, if it deems fit or expedient so to do, revise a standard area determined under subsection (1). Such revision shall be made in the manner laid down in section 4 and sub-section (1) of section 5.(3)The State Government shall, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.] and in such other manner as may be prescribed, give public notice or any standard area determined under sub-section (1) or revised under sub-section (2).
