Section 7(5) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(5)The modified scheme shall be read over to the land-holders present [and a copy of the same shall be sent to the Regional Settlement Commissioner-cum-Custodian of Evacuee Property] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]. If 75% of them agree to it he shall sanction it forthwith, otherwise he shall submit the modified scheme with his own remarks to the Settlement Officer (Consolidation).
