Section 3 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
3. Mode of Publication.
- Any matter required to be published, or of which public notice is to be given under the Act shall be published by exhibiting copies thereof in the estate or estates concerned [and at a conspicuous place in the village or villages concerned as will as at the Panchayat Ghar of the Panchayat in which the village or villages lie] [Words added vide GSR 11 dated 7.1.1969.] in Urdu, Hindi, or Gurmukhi as may be deemed proper, and shall also so far as possible be announced in such estate or estates by beat of drum.[4. Preparation of scheme of Consolidation. - After the notification and publication by the State Government, of its intention to make a scheme for the Consolidation of Holdings under sub-section (1) of section 14, the Consolidation Officer shall visit each of the estates concerned after giving reasonable notice of his visit to the landowners and non-proprietors thereof and shall, in consultation with the village committee constituted by him for this purpose, put up a scheme for the consolidation of holdings. The total number of members of the said committee shall not be less than three and it shall include :-(i)members of the Gram Panchayat, if any, constituted under the Punjab Gram Panchayat Act, 1952 (No. IV of 1953) and representatives of landowners.(ii)a representative each of Harijans and other non-proprietors if not already included in the Panchayat;(iii)a representative each of the Co-operative Farming Societies, if any.]
