57. Notification of intention to prepare a scheme of consolidation of holdings:.
- Government may of its own motion or on application made in this behalf by two-thirds of the total number of land-holders and protected tenants of a village or contiguous villages holding between them not less than half the area comprised in all the plots in the village or contiguous villages declare by a notification in the [Official Gazette] [Substituted for 'Jarida' by the APAO 1957.] and by publication in the prescribed manner in the village or villages concerned its intention to make a scheme for consolidation of the holdings in such village or villages or parts thereof as may be specified.
