Section 25(3) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(3)Notwithstanding anything contained in section 23 the Consolidation Officer shall, if necessary, put any lessee or any mortgagor or other encumbrancer, entitled to possession, in possession of the holding or part of the holding to which his lease, mortgage or other encumbrance has been transferred under sub-section (1).
