Section 10 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
10. Re-distribution of assessment.
- After repartition has been confirmed and the appeal against it. if any, has been finally decided, the Collector of the district, shall take necessary steps for the redistribution of the assessment of the [holdings] [Substituted by Notification No. F. 11(126) Revenue B/Gr. 1/62, dated 21-12-1964, published in Rajasthan Gazette Part IV-C, dated 8-4-1965.] concerned, in accordance with the provisions of the Land Revenue Laws in force in the area.
