Section 14(1) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(1)With object of consolidating holdings in any estate or group of estates or any part thereof for the purpose of better cultivation of lands therein, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may of its own motion or on application made in this behalf declare by notification and by publication in the prescribed manner in the estate or estates concerned its intention to make a scheme for the consolidation of holdings in such estate or estates or part thereof as may be specified.
