Section 14(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(2)On such publication in the estate concerned the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint a Consolidation Officer who shall after obtaining in the prescribed manner the advice of the landowners of the estate or estates concerned [and of the non-proprietors and the Gram Panchayat, if any, constituted in such estate or estates under the Gram Panchayat Act, [No IV of 1953] [Inserted by East Punjab Holdings (Consolidation and Prevention of Fragmentation)(Amendment and Validation) Act, 1955 (Punjab Act, VII of 1955.)], prepare a scheme for the consolidation of holdings in such estate or estates or part thereof as the case may be.
