Section 8 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
8. Repartition.
- The Consolidation Officer shall, after obtaining the advice of the [land-holders] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] of the village or villages concerned, [and the Regional Settlement Commissioner-cum- Custodian of Evacuee property or his representative, if any] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] carry out repartition in accordance with the scheme of consolidation of holdings confirmed under section 20 and shall prepare the following repartition papers:-(i)a map of the village showing all the existing field numbers, recognised roads, and irrigation channels and area assigned for public purposes such as burial grounds, grounds for disposal of annual carcasses, ponds or grazing areas, and such other places of public use from time to time prescribed by the Government or the Director of Colonisation or the Collector with new field numbers super imposed upon it in red lines or other markings;(ii)another similar village map exhibiting the position emerging as a result of repartition;(iii)a statement showing the names of the [land-holders] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] of holdings with particulars of field numbers, shares class of land, tenure, areas, assessment and encumbrances, if any, after getting the record of rights up-to-date;(iv)a statement showing the names of [land-holders] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] with particulars of all different rights possessed by each individuals;(v)a statement showing the compensation payable by or to a [land-holder or tenant] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] in order to adjust difference in value of land exchanged under section 15 or due to the existence of wells, trees etc. under sub-section (4) of section 17;(vi)a statement showing the names of occupants of holders to whom the new consolidation holdings are allotted with particulars of field number, shares class of land, tenure area, assessment and encumbrances, if any: [and the cost of consolidation proceedings payable] [Inserted by Notification No. F. 11(126) Revenue B/Gr. 1/62, dated 21-12-1964, published in Rajasthan Gazette Part IV-C, dated 8-4-1965.]; and(vii)such other papers as may be considered expedient by the Settlement Officer (Consolidation) in this behalf.
