Section 14(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(2)On such publication in the area concerned, the State Government may appoint a consolidation officer, who shall, after consulting in the prescribed manner the landholders and tenants in such area, prepare a scheme for the consolidation of holdings in such area or any part thereof:Provided that if the land owner making the application under subsection (1) submit a scheme of consolidation of holdings mutually agreed to, the consolidation officer shall, in the manner prescribed, examine it and if necessary modify it.
