Section 15A(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)In preparing the scheme, the Consolidation Officer shall have regard to the procedure which the State Government may from time to time prescribe in regard to the number of blocks in which the village lands are to be grouped, the manner of allotting new plots to each owner, the recommendations of the village committee and such other matters as may be prescribed.]
