Section 25 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
25. Right of landowners and tenants after consolidation same as before.
- A landowner or tenant shall, subject to the provisions of [sections 16 and 16-A] [Vide Punjab Act 20 of 1959.] have the same right in the land allotted to him in pursuance of the Scheme of consolidation as he had in his original holding or tenancy, as the case be.
