Section 15 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
15. Government may of its own accord or on application declare its intention to make scheme for consolidation of holdings.
- With the object of consolidating holdings in any village, mahal, [taluka or tehsil] [These words were substituted for the words 'or taluka' by Bombay 61 of 1958, Section 3(13).] or any part thereof for the purpose of better cultivation of lands therein, the [State] [This word was substituted for the word 'provincial' by the Adaptation of laws Order, 1950.] Government may [of its own motion or on an application made in that behalf] [These words were inserted by Bombay 61 of 1958, Section 3(13).] declare by a notification in the Official Gazette and by publication in the prescribed manner in the village or villages concerned its intention to make a scheme for the consolidation of holdings in such village or villages or part thereof as may be specified. On such publication in the village concerned the [State] [This word was substituted for the word 'provincial' by the Adaptation of laws Order, 1950.] Government may appoint a Consolidation Officer who shall proceed to prepare [* * *] [The words 'in the prescribed manner' were deleted by Bombay 61 of 1958.] a scheme for the consolidation of holdings in such village or villages or part thereof, as the case may be [in the manner hereinafter provided] [These words were added by Bombay 61 of 1958.].
