Section 28 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
28. Rights in holdings.
- Every owner to whom a holding is allotted in pursuance of a scheme of consolidation shall [save as otherwise provided in section 29A] [These words, figures and letter were inserted by Bombay 69 of 1953, Section 9.], have the same rights in such holding as he had in his original holding:Provided that nothing in this section shall apply to any person to whom a holding has been allotted under the provisions of [sub-section (6)] [These word, brackets and figure were substituted for the word, brackets and figure 'sub-section' (4) by Maharashtra 19 of 1966, Section 10.] of section 21.
