(1)The application for the consolidation of land under sub-section (2) of Section 179 shall be made by the co-operative farm in L.R. Form 45.(2)On receiving the application the Deputy Commissioner shall issue a notice to the remaining tenure holders of the village asking them to show cause within one month of the receipt of notice why the consolidation applied for should not be made. If on hearing the objections, if any, the Deputy Commissioner considers the consolidation inexpedient he shall record the reasons therefor and reject the application. But if no reasonable grounds for rejecting the application have been shown he shall direct the Gaon Panchayat of the village or the consolidation officer of the State, if there is one, to put up proposals for the consolidation of the land within 3 months of the date of the order.
