62. Publication of final scheme and giving effect to it:.
(1)The final schemes as confirmed by the Collector shall be published in the [Official Gazette] [Substituted for 'Jarida' by the APAO 1957.] and also in such other manner as may be prescribed, and such scheme shall take effect from the beginning of the next year, following such publication and be binding on all the landholders and tenants in the village.(2)The landholders and tenants affected by the scheme shall, with effect from such date, be entitled to, and to take possession of, the respective holdings allotted to them in the redistribution.(3)The Consolidation Officer shall, if necessary by warrant put them in possession of the holding to which they have become entitled:Provided that no landholder or tenant shall be entitled to possession of a holding allotted to him in the redistribution unless he has previously deposited in the prescribed manner the compensation, if any, payable by him under the scheme:Provided further that if any landholder or tenant fails to make such deposit, the Consolidation Officer may sell his holding in auction and pay the purchase money realised to the landholder or such other persons as may be found to have an interest in the land.
