Section 4 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
4. [ Preparation of scheme of Consolidation. [Substituted, vide Punjab. Government Notification No. 6992-D (IX)-60/5570, dated 21 September 1960.]
- 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.]
