Section 6 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
6. Entry in the record of rights.
(1)On notification of a standard area under sub-section (2) of section 5 for any area, all fragments in that area shall be entered as such in the record of rights.(2)Notice of every entry made under sub-section (1) shall be given in the prescribed manner.
