Section 5(4) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(4)[ The holding of a person situated in a compact block and at only one place in the village shall not be disturbed without his written consent.] [Renumbered 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.]
