Section 5(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(1)Every such scheme of consolidation shall contain the following particulars-(i)a statement of classification of land for the purpose of consolidation and the exchange ratio for conversion of one class into another;(ii)a statement of valuation of lands, wells, trees, etc. to be exchanged showing the compensation to be given to or received by the holders concerned;(iii)a brief statement as to the action, if any taken in pursuance of sections 17 and 18 of the Act; and(iv)such other particulars as may be considered expedient by the Settlement Officer (Consolidation) in this behalf.]
