Section 7(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(2)After examining the scheme under sub-rule (1) the Consolidation Officer shall get prepared a brief statement of the main features of the scheme and maps showing separately the disposal of lands under the existing and the proposed holdings of each land-holder and shall get them published in the village and call upon all land-holders to submit their objections thereto, if any, within one month from the date of publication thereof.
