Section 24A in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
24A. [ Effect of consolidation scheme on evacuee property. [Inserted by Rajasthan Act 13 of 1958.]
(1)If in pursuance of a scheme for the consolidation of holdings under this Act,-(a)any land which is evacuee property [x x x] is or has been included in any holding [or is or has been exchange for some other land] [Inserted by Rajasthan Act 23 of 1959.] which is not evacuee property then, as from the date of the coming into force of the scheme, such land shall cease to be, or as the case may be, be deemed to have ceased to be, evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.] and(b)any land which is not evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.] is or has been included in any holding [or is or has been exchanged for some other land] [Inserted by Rajasthan Act 23 of 1959.] which is evacuee property, then, as from the date of the coming into force of the scheme, such land shall be deemed to be evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.],(2)Where any land which has been leased or allotted by the Custodian to a displaced person has ceased to be evacuee property and such displaced person has been allotted some other land in lieu thereof on pursuance of any scheme for the consolidation of holdings under this Act, such other land shall be deemed to have been leased or allotted, as the case may be, to such displaced person [x x x] [Omitted by Rajasthan Act 23 of 1959.],(3)Notwithstanding anything contained in this Act,-(a)no decision of the Custodian in relation to title to any land vested in him as evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.] shall be called in question and varied or reversed by any officer or authority under this Act; and(b)nothing in this Act shall be considered as requiring the Custodian to stay any proceedings in relation to title to any such land [x x x] [Omitted by Rajasthan Act 23 of 1959.],(4)In this section,-(a)"Custodian" has the meaning assigned to it in the Administration of Evacuee Property Act, 1950 (Central Act XXXI of 1950); [x x x] [Omitted by Rajasthan Act 23 of 1959.],(b)"displaced person" has the meaning assigned to it in the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (Central Act 44 of 1954), and(c)"evacuee property" has the meaning assigned to it in the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (Central Act 44 of 1954) and includes evacuee property acquired by the Central Government under section 12 of that Act.]
