Section 5 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
5.
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 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 in this behalf.[6. Draft scheme of consolidation to be explained to the persons affected thereby. - In addition to publication under the provisions of rule 4 the draft scheme of consolidation shall be read over and explained by the Consolidation Office to the persons likely to be affected thereby specially collected for the purpose. If any person desires to have a copy of the proposed consolidation scheme, it shall be supplied to him on payment of the following copying fee :-One rupee for the first two hundred words or less and fifty paise for every additional 100 words or fraction thereof;Provided that a copy of consolidation scheme may be supplied on request to the Gram Panchayat concerned free of cost.] [Substituted vide Punjab Government Notification No. GSR 183/P. Amd. (3)/64, dated the 4th August, 1964.]
