Section 20(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(1)The State Government may by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.] appoint one or more persons to be Settlement Officers (Consolidation) and, by like notification, specify the area in which each such officer shall have jurisdiction. The Consolidation Officer in the area under the jurisdiction of the Settlement Officer (Consolidation) shall be subordinate to him subject to any conditions which may be prescribed.
